Section 11(2) in Punjab Improvement Trust Leave Rules, 1944
(2)twenty days thereafter.At his option, an officer or servant can have the half pay leave during converted into half the amount of fully pay leave. Such converted leave will be termed "commuted leave" and will be granted on medical certificate, subject to a limit of 180 days during the entire service.Note 1. - Leave on private affairs will be not granted unless the sanctioning authority is satisfied that as far as can be reasonably foreseen, the officer or servant will return to duty.Note 2. - Leave on medical certificate shall be given only on the production of a certificate from a registered practitioner and for a period not exceeding that recommended by such medical practitioner; Provided that in any case to which the sanctioning authority considers it necessary such authority may require a certificate from a Civil Surgeon to be produced.][13. Save in the case of leave preparatory to retirement, leave not due may be granted on medical certificate, subject to a total limit of 180 days during the entire service only if the authority empowered to sanction leave is satisfied that there is a reasonable prospect of the officer or servant returning to duty on the expiry of the leave and earning an equal amount of half pay leave thereafter. This will be debited against the half pay leave which the officer or servant earns subsequently.] [Added by Punjab Government Notification No. 8165-LG(A)-50/2-9817, dated the 31st October, 1950.][14. The combination of earned leave and commuted leave will be limited to 180 days. There will, however, be no limit on the half pay leave that can be availed of at a time on medical certificate or private affairs.
