Section 28 in The Statutes of the Punjabi University
28. Leave in the case of Category 'B' employees working in the Non-Teaching Departments may be granted by the Deputy Registrar (Estt.) or if there is no Deputy Registrar (Estt.) by the Assistant Registrar (Estt.). In the case of non-teaching employees working in the Teaching/Research Departments, the leave may be granted by the respective Heads of the Departments subject to the verification of title by the Registrar office.
[29. If any officer of Category 'B' is permitted by the Vice-Chancellor to be absent during the annual University vacation such officer may be allowed 10 days' privilege leave in a year subject to the condition that total privilege leave inclusive of that admissible to an employee for not having availed of the annual University vacation did not exceed the maximum limit prescribed by the existing Statutes.Any such officer who is not permitted by the Vice-Chancellor to be absent during such vacation, may be granted privilege leave not exceeding one month after eleven months, two months after twenty two months and three months after thirty three months, continuous active service. Full pay may be granted to an officer while on privilege leave. Such leave may be combined with furlough or leave on medical certificate.If an employee gets less than a month of the annual vacation, he shall be entitled to leave for the period necessary to make up full month.] [The Vacation leave to officers of Category 'B' serving in 'vacation' departments and also to the servants in those departments would be for half of the annual summer vacation, if they are permitted to be away on leave during the annual summer vacation.]
