Section 8(2) in Punjab Improvement Trust Leave Rules, 1944
(2)The maternity leave is not debited against the leave account.] [Inserted by Punjab Government vide GSR 227/....... Amendment (1)74 dated 23rd October, 1974.][10. (1) In respect of the first year of his service the earned leave admissible to an officer or servant not in permanent employ is -(a)to an officer or servant in superior service, one-twenty second of the period spent on duty; and(b)to a servant in inferior service, one-thirteenth of the period spent on duty.
