Section 3 in Punjab Improvement Trust Leave Rules, 1944
3.
In these rules -"Leave" includes earned leave, leave on private affairs, leave on medical certificate [maternity leave] [Inserted by notification GSR 127/..... Amendment/(1)74, dated 23rd October, 1974.] and extraordinary leave;"Earned leave' means leave earned in respect of period spent on duty;"earned leave due" means the amount of earned leave, calculated as prescribed in Rule 9 or Rule 10, diminished by the amount of learned leave taken.["maternity leave" means leave allowed to female officers or servant of the Trust as specified in rule 9-A.] [Inserted by notification GSR 127/..... Amendment/(1)74, dated 23rd October, 1974.]"Officer or servant of the Trust in permanent employ" means an officer or servant who holds substantively a permanent post or holds a lien on a permanent post.
