Section 16 in Punjab Improvement Trust Leave Rules, 1944
16.
An officer or servant on earned leave is entitled -(a)if in permanent employ, to leave salary equal to his pay on the last day of duty prior to commencement of leave in respect of the permanent post which the officer or servant then holds substantively or on which he holds a lien provided that the leave salary of an inferior Trust servant shall not exceed what remains from his pay after providing for the efficient discharge of the duties of the post during his absence except when in the resultant officiating arrangements, a Trust servant who has no substantive post is given more than half the pay excess over half pay granted to him, may at the discretion of the authority sanctioning the leave be disregarded in calculating the amount of leave salary.(b)if not in permanent employ, to leave salary equal to his pay on the day before the leave commences.(c)[ A female officer or servant of a Trust on maternity leave is entitled to leave salary equal to her pay on the lst day of her duty, prior to commencemnt of such leave.] [Inserted in Punjab Government Notification GSR 227/- Amendment(1)/74, dated 23rd October, 1974.](2)An officer or servant on leave on private affairs or leave on medical certificate is entitled to leave salary equal to his half pay on the last day of duty in respect of the post which the officer or servant then holds, subject to a maximum of Rs. 750 per mensem.(3)An officer or servant on extraordinary leave is not entitled to any leave salary.["(4) An officer or servant shall be entitled to the benefit of cash payment in lieu of un-utilised earned leave according to the provisions of the rules and instructions applicable to the Punjab Government employees.] [Added by GSR 9/PA 4/22/Sections 17 and 13/ amendment/9 dated 6-2-1991.]"] [Added by Notification dated 31.10.1950 and existing rules 14 to 16 numbered as 15, 16 and 17.]
