Section 50 in The U.P. Co-operative Societies Employees Service Regulations, 1975
50. Leave.
- (i) The following kinds of leave may be granted to an employee: -(a)Casual leave;(b)Earned leave;(c)Extraordinary leave;(d)Medical leave;(e)Study leave;(f)Maternity leave.(ii)Leave will ordinarily be granted on previous written application.
