Section 20(4) in The Punjab School Education Board Leave Regulations
(4)twelve months where an employee is undergoing treatment for cancer, or for mental illness in an institution recognised for the treatment of such disease or by a Principal Medical Officer or a specialist in such disease.Note. - This concession will be admissible only to those employees who have been in continuous service of the Board for period exceeding one year.(iv)Twenty-four months where the leave is required for the purpose of prosecuting studies certified to be in the public interest provided the employee concerned has completed three years' continuous service on the date of expiry of leave of the kind due and admissible under the regulations (including one year extraordinary leave under (i) above).Note 1 :- The concession of extraordinary leave upto eighteen months will be admissible also to an employee suffering from pulmonary tuberculosis or pleurisy of tubercular origin who receives treatment at his residence under a tuberculosis (sic) recognised as such by the State Administrative Medical Officer concerned and produces a certificate to be signed by that specialist to the effect that he is under his treatment and that he has reasonable chances of recovery on the expiry of the leave recommended.Note 2 :- The concession of extraordinary leave upto eighteen months under this sub-regulation will be admissible only to those employees who have been in continuous service for a period exceeding one year.Note 3 :- Where an employee who is not in permanent employ or quasi- permanent employ fails to resume duty on the expiry of the maximum period of extraordinary leave granted to him or where such an employee who is granted a lesser amount of extraordinary leave than the maximum admissible remains absents from duty for any period which together with the extra-ordinary leave granted exceeds the limit upto which he could have been granted such leave under this regulation, he shall be removed from service after following the procedure laid down in the Punjab School Education Board Employees (Punishment & Appeal) Regulations, 1978.Note 4 :- Where an employee avails himself of the above leave concession for undergoing treatment for T.B. or leprosy, he should be required to produce a fitness certificate before he is permitted to resume duty on the expiry of the leave from the medical officer in charge of recognized sanatorium/or from a T.B. Specialist recognised by a State Government while such an employee suffering from Tuberculosis of any other part of the body should produce a certificate from a qualified T.B. Specialist or a Civil Surgeon.
