Section 7 in Punjab Improvement Trust Leave Rules, 1944
7.
No leave shall be granted beyond the date on which an officer or servant must compulsorily retire.Provided that the authority empowered to grant leave may allow any officer or servant who has been denied in whole or in part on account of the exigencies of the Trust service the earned leave which was due to him pending retirement, the whole or any portion of the earned leave so denied, even though it extends to a date beyond the date on which such officer or servant must compulsorily retire.Provided further that an officer or servant whose service has been extended in the interest of the Trust service beyond the date of his compulsory retirement may similarly be granted either within the period of extension or, if the conditions of the preceding proviso are satisfied, after its expiry, any earned leave which could have been granted to him under the preceding proviso had he retired on that date and in addition any earned leave due in respect of such extension.
