Section 20(3) in The Punjab School Education Board Leave Regulations
(3)Subject to the provision of clauses (1) and (2), extraordinary leave not exceeding the following limits may be granted to a temporary employee by the competent authority on any one occasion .-(i)One year;(ii)twelve months in a case where the employee 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's extraordinary leave under (i) above] and this request for leave is supported by a medical certificate as required under the regulations;(iii)eighteen months, where the employee is undergoing treatment for -
