Section 18 in The Punjab School Education Board Leave Regulations
18. Leave Salary
(1)An officer on earned leave shall be entitled to leave salary equal to the pay drawn immediately before proceeding on earned leave.(2)An officer on half pay leave or leave not due is entitled to leave salary equal to half the amount specified in sub-regulation (1).(3)An officer on commuted leave is entitled to leave salary equal to the amount admissible under sub-regulation (1).(4)An officer an extraordinary leave is not entitled to any leave salary.(5)(a)An employee who is granted leave beyond the date of compulsory retirement or quitting of service, as the case may be, shall be entitled during such leave to leave salary as admissible under this regulation.(b)Where such an employee is re-employed during such leave, the leave salary shall be restricted to the amount of leave salary admissible while on half pay leave.(c)If during such re-employment, he is granted leave earned by him during the period of re-employment, the leave salary shall be based on the pay drawn by him.(6)Leave salary upto one month may be allowed in advance to all employees proceeding on earned leave subject to the following conditions :-(a)No advance may be granted when the leave taken is less than thirty days;(b)The amount of the advance should be restricted to the net amount of leave salary for the first month of leave that is clearly admissible to the employee after deduction on account of Income Tax, Contributory Provident Fund, House Rent, repayment of advances etc.(c)The advance should be adjusted in full in the leave salary bill in respect of the leave availed of where the advance cannot be adjusted in full the balance should be recovered from the next payment of pay or/and leave salary.(d)The amount of advance will be debited to the head of account to which the pay etc. of the employee is debited and the adjustment of advance will be watched through objection book by the Finance and Accounts Officer.(e)Advances shall be sanctioned in whole rupee.(7)In case an employee dies while in service, the cash equivalent of the leave salary (carrying the appropriate amount of dearness allowance) that the deceased employee would have got had he gone on earned leave that would have been due and admissible to him but for his death on the date immediately following the date of death and in any case not exceeding leave salary for 120 days shall be paid to his family.Note 1 :- The leave salary of an employee who is reinstated after period passed under suspension and who proceeds on leave shortly after or immediately on reinstatement should be calculated on the basis of the pay actually drawn by or allowed to him immediately before the leave commenced.Note 2 :- In the case of leave preparatory to retirement or refused leave, an undertaking for recovery of leave salary if any, paid in excess shall be taken from the employee.Note 3 :- The leave salary payable under these regulations shall be drawn in rupees in India.Maternity, extra-ordinary and Casual Leave
