Section 8 in Pepsu Road Transport Corporation Rules, 1977
8. [ Leave. [Substituted vide Punjab Government Notification No. G.S.R. 49/C.A. 64/50/S. 44/Amd. (2)/77, dated 17.5.1977.]
(1)The officer appointed as whole-time Chairman or member shall be entitled to such kind of leave, including casual leave, as is admissible to him under the provisions of service rules applicable to him.(2)The power to grant leave to the Chariman and power to grant leave, other than casual leave, to the members shall vest in the State Government and the power to grant casual leave to the members shall vest in the Chairman.]
