Section 81B(1)(xii) in The U.P. Fundamental Rules

[Cites 0, Cited by 0] [Section 81B(1)] [Section 81B] [Entire Act]

State of Uttar Pradesh - Subsection

Section 81B(1)(xii) in The U.P. Fundamental Rules

(xii)a Government servant may be permitted to surrender a portion of earned leave at his credit and allowed cash payment in lieu thereof in accordance with the orders issued by Government, in this regard, from time to time.]

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State of Uttar Pradesh - Subsection

Section 81B(1)(xii) in The U.P. Fundamental Rules