Section 20 in The Punjab School Education Board Leave Regulations
20. Extra-ordinary leave.
(1)Extraordinary leave may be granted to any employee in special circumstances :-(a)When no other leave is admissible; or(b)When other leave is admissible, but the employee concerned applies in writing for grant of extraordinary leave.(2)The authority empowered to grant leave may commute retrospectively :-(a)Period of absence without leave into extra-ordinary leave.(b)extraordinary leave granted, into leave of different kind if the latter type of leave was admissible at the time extraordinary leave was granted.Note 1. - The power to commuting retrospectively, period of absence without leave into extraordinary leave under clause (b) is absolute and not subject to the conditions mentioned in clause (a). In other words, such a commutation is permissible even when other leave was admissible to the employee concerned at the time his absence without leave commenced. This concession, however, cannot be claimed by the employee as a matter of right.Note 2. - The concession admissible under clause (2) cannot be claimed by an employee as a matter of right.Note 3. - Extra-ordinary leave granted to an employee on medical certificate may be commuted retrospectively into leave not due at the discretion of the authority competent to sanction leave in respect of extra- ordinarly leave taken on medical certificate. Such a commutation is also permissible in a case where extraordinary leave was granted to an employee on medical certificate during temporary service, and he is subsequently confirmed or declared quasi-permanent with effect from a date earlier than the commencement of the extraordinary leave.Note 4. - Extraordinary leave taken by an employee otherwise than on medical certificate, may also be commuted into leave not due at the discretion of the authority competent to sanction leave.Note 5. - For permanent employee rule 3.25 of Punjab Civil Services Rules, Volume-I Part-I, shall apply.(3)Subject to the provision of clauses (1) and (2), extraordinary leave not exceeding the following limits may be granted to a temporary employee by the competent authority on any one occasion .-(i)One year;(ii)twelve months in a case where the employee has completed three years' continuous service on the date of expiry of leave of the kind due and admissible under the regulations [including one year's extraordinary leave under (i) above] and this request for leave is supported by a medical certificate as required under the regulations;(iii)eighteen months, where the employee is undergoing treatment for -(1)pulmonary tuberculosis or pleurisy of tubercular origin in a recognised sanatorium, or(2)tuberculosis of any other part of the body by a qualified tuberculosis specialist or a civil surgeon, or(3)leprosy in a recognised leprosy institution or by a Civil Surgeon or a specialist in leprosy recognised as such by the State Administrative Medical Officer concerned.(4)twelve months where an employee is undergoing treatment for cancer, or for mental illness in an institution recognised for the treatment of such disease or by a Principal Medical Officer or a specialist in such disease.Note. - This concession will be admissible only to those employees who have been in continuous service of the Board for period exceeding one year.(iv)Twenty-four months where the leave is required for the purpose of prosecuting studies certified to be in the public interest provided the employee concerned has completed three years' continuous service on the date of expiry of leave of the kind due and admissible under the regulations (including one year extraordinary leave under (i) above).Note 1 :- The concession of extraordinary leave upto eighteen months will be admissible also to an employee suffering from pulmonary tuberculosis or pleurisy of tubercular origin who receives treatment at his residence under a tuberculosis (sic) recognised as such by the State Administrative Medical Officer concerned and produces a certificate to be signed by that specialist to the effect that he is under his treatment and that he has reasonable chances of recovery on the expiry of the leave recommended.Note 2 :- The concession of extraordinary leave upto eighteen months under this sub-regulation will be admissible only to those employees who have been in continuous service for a period exceeding one year.Note 3 :- Where an employee who is not in permanent employ or quasi- permanent employ fails to resume duty on the expiry of the maximum period of extraordinary leave granted to him or where such an employee who is granted a lesser amount of extraordinary leave than the maximum admissible remains absents from duty for any period which together with the extra-ordinary leave granted exceeds the limit upto which he could have been granted such leave under this regulation, he shall be removed from service after following the procedure laid down in the Punjab School Education Board Employees (Punishment & Appeal) Regulations, 1978.Note 4 :- Where an employee avails himself of the above leave concession for undergoing treatment for T.B. or leprosy, he should be required to produce a fitness certificate before he is permitted to resume duty on the expiry of the leave from the medical officer in charge of recognized sanatorium/or from a T.B. Specialist recognised by a State Government while such an employee suffering from Tuberculosis of any other part of the body should produce a certificate from a qualified T.B. Specialist or a Civil Surgeon.
