Section 7 in The Punjab State Election Commission Act, 1994
7. Leave.
(1)A person, who immediately before the date of assuming office as the Election Commissioner, was in the service of the State Government, may be granted during his tenure of office as the Election Commissioner, leave in accordance with the rules for the time being applicable to the service to which he belonged before such date and he shall be entitled to carry forward the amount of leave standing at his credit on such date, notwithstanding anything contained in Section 8.(2)The power to grant or refuse leave to the Election Commissioner and to revoke or curtail leave granted to him shall vest with the Governor.
