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[Cites 0, Cited by 0] [Section 5] [Entire Act]

State of Uttar Pradesh - Subsection

Section 5(5) in U.P. Fundamental Rule 56 (Amendment and Validation) Act, 1975

(5)Period of extraordinary leave should be noted in red ink.Form No. 11-E[See sub-rule (3) (X) of Fundamental Rule 81-B]Form of Leave Account of Earned Leave on Private Affairs Under The U.P. Fundamental RulesName of Government Servant............... Designation........... Date of birth.....................Date of commencement of continuous service..................Date of Permanent employment..................................................................Date of retirement/Resignation/termination of service.............................
Particulars of service in the calendar half year Completed months of service in the calendar halfyear Leave on Private Affairs credited at thebeginning of half year Number of days of extra-ordinary leave availed ofduring the previous calendar half year Leave of Private Affairs to be deducted (1 /10thof the period in Col.-3)
From To
1 2 3 4 5 6
         
Total Leave on Private Affairs at credit in days(Cols. 4+11-6) Leave taken Number of days Balance of leave of Private Affairs on returnfrom leave(Cols. 7-10) Remarks
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7 8 9 10 11 12
         
InstructionsNotes. - (1) The leave on Private Affairs due should be expressed in days.