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State of Punjab - Section

Section 23 in The Punjab School Education Board Leave Regulations

23. Interpretation of Relaxation

(1)In matters relating to leave not specifically provided for in these Regulations, the Rules contained in the Punjab Civil Services Rules Volume-I, Part-I and Part-II as amended from time to time shall apply.
(2)The power to interpret these Regulations will vest with the Board whose decision shall be final.
(3)Where the Board is satisfied that the operation of any of these Regulations causes undue hardship in any particular case, it may by order dispense with or relax the requirements of that Regulation to such extent and subject to such conditions as it may consider necessary for dealing with the case in a just and equitable manner.
(4)Notwithstanding anything provided in the above referred Regulations, the instructions/amendments of the Government issued from time to time except Regulation No. 5, shall mutatis mutandis be applicable to the Board's employees.Annexure 'A'(Referred to in Regulation 12)Medical Certificate in Support of illnessSignature of applicant ______________________________ (to be filled in by the applicant in the presence of Medical Attendant or Medical Practitioner.)I, ___________________________________, after careful personal examination of the case, hereby certify that ____________________________ whose signature is given above, suffering from _________________________ and I consider that a period of absence from duty of _______________________ with effect from _______________________ is absolute necessary for the restoration of his health.Authorised Medical Attendant or other Registered Medicale Practitioner.(with seal of office)Regd. No. ________________Dated the ________________Annexure 'B'(Referred to in Regulation 12)Medical Certificate of Fitness After Expiry of LeaveSignature of the applicant ________________________________________I, (Authorised Medical Attendant/Registered Medical Practitioner) do hereby certify that we/I have examined ______________________ of the Punjab School Education Board whose signature is given above and find that he has recovered from his illness and is now fit to resume duties in the Board. We/I have examined the original medical certificate(s) and statement(s) of the case (or certified copies thereof) on which leave was granted or extended and have taken these into consideration in arriving at our/my decision.Authorised Medical Attendent or otherRegistered Medical Practitioner.(With Stamp)Regd. No. _______________Date _______________Place _______________Annexure 'C'(Referred to in Regulation 14)Form of Leave AccountName of Board's employee______________________ Date of Birth_________________________________Date of commencement of countinuous service_______ Date of Compulsory retirement________________________
Earned Leave
Duty Leave taken
From To Number of days Leave earned (in days) Leave at credit (in days) From To No of days
1 2 3 4 5 6 7 8
Half-Pay Leave on Private Affairs and onMedical Certificates
Length of Service Credit of Leave
Balance on return from leave From To No. of completed year of service Leave earned (in days) Leave at credit (cols. 26-13)
9 10 11 12 13 14
 
Leave on Private Affairs or on MedicalCertificate Commuted Leave on Medical on full pay (Limitedto 240 days) in entire Service
From To No. of days From To No of days
15 16 17 18 19 20
 
Commuted leave converted into half-pay leave Leave not due on medical Certificate (Limitedto 360 days) in entire service  
  From To No. of days Total half-pay leave taken (Cols. 17+21+24) Balance on return from leave (Cols. 4-15) Remarks
21 22 23 24 25 26 27