Section 83A(iii) in The U.P. Fundamental Rules

[Cites 0, Cited by 0] [Section 83A] [Entire Act]

State of Uttar Pradesh - Subsection

Section 83A(iii) in The U.P. Fundamental Rules

(iii)that the period of absence recommended by medical board may be covered in part by leave under this rule and in part by other leave, and that the amount of special disability leave granted on average pay may be less than-

Legal Document View

Unlock Advanced Research with PRISMAI

State of Uttar Pradesh - Subsection

Section 83A(iii) in The U.P. Fundamental Rules