Section 9 in The Punjab Relief of Indebtedness (Deposit in Court) Rules, 1935
9. Leave. - (i) Members of the Board may be allowed a month's vacation in September provided that the state of work admits of this and the Deputy Commissioner approves. But if the Board does not avail itself of this vacation and a member applies for leave exceeding ten days during that month for medical or other imperative reasons, the leave may be sanctioned by Government with pay. The only other leave with pay which is admissible to the Chairman and members is casual leave, and the Deputy Commissioners are empowered to grant this up to a maximum of ten days, provided that the quorum required by rule 6 of the Punjab Debt Conciliation Rules, 1935, is maintained.
(ii)If it is necessary for medical or other imperative reasons to grant leave to a member for a period exceeding ten days, the leave will invariably be without pay and subject to the sanction of Government. It is intended that in such cases a substitute should be appointed and all proposals by the Deputy Commissioner for grant of extraordinary leave without pay should always include suggestions for the filing of the temporary vacancy.
