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State of Uttar Pradesh - Section

Section 114 in The Subsidiary Rules

114.

Payment will be made, at the option of the government servant drawing leave-salary, by any of the following methods:
(a)To the government servant himself on his personal application.
(b)To his banker or other agent, duly authorized, under power-of-attorney, on production of a life certificate duly filled up and executed. In cases where the banker has guaranteed the Secretary of State or the High Commissioner against loss consequent upon dispensation with proof of existence, a life certificate is unnecessary.
Note - A supply of life certificate forms may be obtained from the High Commissioner.
(c)To the presenter of a payment form comprising a receipt and a life certificate, both duly completed by the government servant.
Note - If the government servant intimates to the High Commissioner his election of this method, he will be regularly supplied with the requisite payment form as the due date of issue approaches.Payment in a colony