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State of Punjab - Section
Section 17 in Punjab Improvement Trust Leave Rules, 1944
17.
The leave accounts of officers or servants subject to these rules should be maintained in the form appended.Form of leave account for officers and servants in employ subject to Punjab Improvement Trusts Leave RulesClass of officer or servant of the Trust---------------------Name of Trust Officer or servant----------------------------Date of appointment-------------------------------------------Date of attaining the age of 55 years -----------------------| Earned Leave (Accumulation subject to the maximumof------------------ days) | ||||||||
| Period of duty | Leave earned | Balance leave | Leave at credit | Leave taken | ||||
| From | To | Total number of days | Days | Days | Days | From | To | Days |
| 1 | 2 | 3 | 4 | 5 | 6 | 7 | 8 | 9 |
| Leave on private affairs and medical certificate (Admissiblesubject to the maximum of ------------- days) | |||||||||
| Period of duty | Leave admissible | Leave Taken | Balance | ||||||
| From | To | Complete years of service | Days | From | To | Days | Days | Remarks extraordinary or any other kind of specialleave may be shown in this column | Signature of attesting officer |
| 10 | 11 | 12 | 13 | 14 | 15 | 16 | 17 | 18 | 19 |