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State of Punjab - Section

Section 24 in The Statutes of the Punjabi University

24. The Syndicate may, at its discretion, grant an officer for any special reasons, extraordinary leave of absence which shall be without pay and shall not ordinarily exceed six months. Under exceptional circumstances this leave may be extended and may also be granted even more than once in the whole course of the officer's service :

Provided that the maximum total period for which such leave is granted should not exceed three years.Provided further that leave in such cases where an employee intend to serve elsewhere may be granted only if he/she has worked at this University for five years and the leave shall not ordinarily be granted for more than one year. This leave may be extended further upto three months keeping in view the circumstances of the case.[25.] [[In computing length of service, the time during which a person was on probation or engaged on a whole-time research job may be reckoned provided :
(a)the person is a teacher on the date of the application.
(b)there is no break in his service.]] (i) Study leave may be granted to a permanent whole-time teacher with not less than three years continuous service to pursue a special line of study or research directly related to his work in the University or to make a special study of the various aspects of University Organisation and method of education.
(ii)Study leave shall be granted on the recommendations of the committee appointed by the Syndicte, for Advance Studies and Research. The leave shall be for a period up to three years for a degree. For a post- doctoral research, it should be normally only for one year. Only in exceptional cases it may be extended by the Syndicate for another year if such extension is unavoidable on academic grounds and necessary in the interests of the University.
(iii)Study leave shall not be granted to a teacher who is due to retire within five years of the date on which he is expected to return to duty after the expiry of study leave.
(iv)Study leave may be granted more than once provided not less than five years have elapsed after the teacher returned to duty on completion of earlier spell of study leave.
(v)No teacher who has been granted study leave shall be permitted to alter substantially the course of study or the programme of research without the permission of the Syndicate.
(vi)[ Study leave may be granted on 'full pay', 'half pay' or 'without pay' on the following formula, if the teacher is getting any scholarship, fellowship or financial assistance for study/research :] [The term 'pay' refers to average pay.]
(a) upto 10,000 dollars per annum or equivalent Study leave with full pay.
(b) above $ 10,000 per annum but below $ 15,000 or equivalent Study leave on half pay.
(c) $ 15,000 per annum and above Without pay.
(vii)A teacher shall not ordinarily be entitled to house rent allowance/city compensatory allowance during the period of study leave. Provided that the Vice-Chancellor may, in view of the special circumstances of a case, sanction the payment of such allowances in part or in full.
(viii)It shall be the duty of the teacher granted study leave to communicate immediately to the University financial assistance in any form received by him during the course of study leave from any person or institution whatsoever.
(ix)Subject to the maximum period of absence from duty on leave not exceeding three years, study leave may be combined with compensatory leave, half pay leave, extraordinary leave or vacation provided that the compensatory leave at the credit of the teacher, shall be availed of at the commencement of study leave. When study leave is taken in continuation of a vacation, the period of study leave shall be deemed to begin to run on the expiry of the vacation.
(x)A teacher granted study leave shall on his return and rejoining the service of the University be eligible to the benefit of the annual increment(s) which he would have earned in the course of time if he had not proceeded on study leave. No teacher shall, however, be eligible to receive arrears of increments.
(xi)The period of study leave shall count as service for contributory provident fund provided the teacher joins the University on the expiry of his study leave.
(xii)Study leave granted to a teacher shall be deemed to be cancelled in case it is not available of within 12 months of its sanction.
Provided that where study leave granted has been so cancelled, the teacher may apply again for such leave.
(xiii)A teacher before availing of study leave shall give an undertaking that he shall serve the University for a continuous period equal to double the period of study leave with a minimum of one year and a maximum of five years, to be calculated from the date of his resuming duty after expiry of the study leave.
(xiv)[A teacher : [[1. If a teacher asks for extension of study leave and is not granted the extension of the leave originally sanctioned, he will be deemed to have failed to rejoin the service on the expiry of his leave for the purpose of recovery of the dues under this rule.