Section 18(6) in The Punjab School Education Board Leave Regulations
(6)Leave salary upto one month may be allowed in advance to all employees proceeding on earned leave subject to the following conditions :-(a)No advance may be granted when the leave taken is less than thirty days;(b)The amount of the advance should be restricted to the net amount of leave salary for the first month of leave that is clearly admissible to the employee after deduction on account of Income Tax, Contributory Provident Fund, House Rent, repayment of advances etc.(c)The advance should be adjusted in full in the leave salary bill in respect of the leave availed of where the advance cannot be adjusted in full the balance should be recovered from the next payment of pay or/and leave salary.(d)The amount of advance will be debited to the head of account to which the pay etc. of the employee is debited and the adjustment of advance will be watched through objection book by the Finance and Accounts Officer.(e)Advances shall be sanctioned in whole rupee.
