Section 23(4) in The Punjab School Education Board Leave Regulations

Section 23(4) in The Punjab School Education Board Leave Regulations

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Section 23(4) in The Punjab School Education Board Leave Regulations

State of Punjab - Subsection

State of Punjab - Subsection

[Cites 0, Cited by 0] [Section 23] [Entire Act]

(4)Notwithstanding anything provided in the above referred Regulations, the instructions/amendments of the Government issued from time to time except Regulation No. 5, shall mutatis mutandis be applicable to the Board's employees.Annexure 'A'(Referred to in Regulation 12)Medical Certificate in Support of illnessSignature of applicant ______________________________ (to be filled in by the applicant in the presence of Medical Attendant or Medical Practitioner.)I, ___________________________________, after careful personal examination of the case, hereby certify that ____________________________ whose signature is given above, suffering from _________________________ and I consider that a period of absence from duty of _______________________ with effect from _______________________ is absolute necessary for the restoration of his health.Authorised Medical Attendant or other Registered Medicale Practitioner.(with seal of office)Regd. No. ________________Dated the ________________Annexure 'B'(Referred to in Regulation 12)Medical Certificate of Fitness After Expiry of LeaveSignature of the applicant ________________________________________I, (Authorised Medical Attendant/Registered Medical Practitioner) do hereby certify that we/I have examined ______________________ of the Punjab School Education Board whose signature is given above and find that he has recovered from his illness and is now fit to resume duties in the Board. We/I have examined the original medical certificate(s) and statement(s) of the case (or certified copies thereof) on which leave was granted or extended and have taken these into consideration in arriving at our/my decision.Authorised Medical Attendent or otherRegistered Medical Practitioner.(With Stamp)Regd. No. _______________Date _______________Place _______________Annexure 'C'(Referred to in Regulation 14)Form of Leave AccountName of Board's employee______________________ Date of Birth_________________________________Date of commencement of countinuous service_______ Date of Compulsory retirement________________________

Earned Leave
Duty	Leave taken
From	To	Number of days	Leave earned (in days)	Leave at credit (in days)	From	To	No of days
1	2	3	4	5	6	7	8

Half-Pay Leave on Private Affairs and onMedical Certificates
Length of Service	Credit of Leave
Balance on return from leave	From	To	No. of completed year of service	Leave earned (in days)	Leave at credit (cols. 26-13)
9	10	11	12	13	14


Leave on Private Affairs or on MedicalCertificate	Commuted Leave on Medical on full pay (Limitedto 240 days) in entire Service
From	To	No. of days	From	To	No of days
15	16	17	18	19	20

Commuted leave converted into half-pay leave

Leave not due on medical Certificate (Limitedto 360 days) in entire service

No. of days

Total half-pay leave taken (Cols. 17+21+24)

Balance on return from leave (Cols. 4-15)