Section 19 in The Punjab State Warehousing Corporation Staff (Conditions of Service) Group C and Group D (Service) Regulations, 2002
19. Authority to grant leave.
(1)The Managing Director shall be the authority to grant casual leave to the members of Service.(2)The Chairman shall be the authority to sanction casual leaved to M.D. and subject to the provisions of sub-regulation (1) all other leaves to the members of the Service other than the M.D.(3)The Executive Committee will be the authority to grant earned leave for a period not exceeding 45 days to the M.D.(4)Earned leave in excess of 45 days and extraordinary leave or sick leave in the case of M.D. shall be sanctioned by the Board of Directors in consultation with the State Government.
