Section 19 in The Punjab School Education Board Leave Regulations
19. Maternity Leave.
- The competent authority may grant to a female employee maternity leave on full pay for a period not ordinarily exceeding three months. The grant of leave should be so regulated that the date of confinement falls within the period of this leave. This leave may be extended to six months on the certificate of the Principal Medical Officer or Medical Officer of the Board or of a member of the Women's Medical Service, India. Maternity leave is not debited against the leave account. Provided that no leave under this regulation shall be granted to a female employee who has three or more children.Note 1 :- During such period she shall be paid leave salary equal to the pay drawn immediately before proceeding on leave. The term 'pay' in this regulation includes officiating pay provided the authority sanctioning the leave certifies that the employee would have continued to officiate had she not proceeded on leave.Note 2 :- Maternity leave under this regulation may also be granted in cases of mis-carriage, abortion, including abortion induced under the Medical Termination of Pregnancy Act, 1971, subject to the conditions that :-(i)The leave does not exceed six weeks;(ii)the application for the leave is supported by a certificate from a registered medical practitioner. The certificate of the Medical Officer of the Board be called for in cases of doubt.Note 3:- Any other kind of leave may be permitted to be prefixed to maternity leave without insisting on a medical certificate. But any leave applied for in continuation of the maternity leave may be granted only if the request in supported by a medical certificate.Note 4:- The amendments, if any, made by the State Government in regard to the grant of maternity leave to its employees, shall also be applicable to the employees of the Board.
