Section 37 in The Statutes of the Punjabi University
37. [ Leave in the case of Category 'C' employees.] [The work charged staff of the University, shall be allowed earned leave @ 1/24th of the period of duty. (Senate 10, 16.10.1975).] - (i) Leave in the case of Category 'C' employees may be granted by the Assistant Registrar (Estt.). In the case of Non-Teaching Employees working in the Teaching/Research Departments, the leave may be granted by the respective Heads of the Departments subject to verification of title by the Registrar office.
(ii)The grant of leave is subject to the condition that it can be granted without detriment to the business of the University.(iii)If any category 'C' employee is permitted by the Vice- Chancellor to avail himself of the annual vacation, such employee may be allowed 10 days privilege leave in a year subject to the condition that total privilege leave inclusive of that admissible to an employee for not having availed of the annual University vacation did not exceed the maximum limit prescribed by the existing Statutes.Any category 'C' employee in a vacation Department, who is not to avail himself of such vacation, may be granted privilege leave not exceeding one month after eleven months, two months after twenty two months and three months after thirty three months continuous active service. Full pay may be granted to Category 'C' employee while on privilege leave. Such leave may be combined with furlough or leave on medical grounds.In case any employee is allowed vacation for a period less than what he is entitled to as privilege leave he/she shall be given credit of privilege leave for the days necessary to make up the deficiency. All non-teaching category 'C' employees shall earn privilege leave on full pay at the rate of 1/12th of active service, subject to a maximum of four months at a time. Such leave may be combined with furlough or leave on medical grounds.(vi)Half-pay leave may be granted to a category 'C' employee at the rate of 20 days for each completed year of service :Provided that commuted leave not exceeding half the amount of half- pay leave due may be granted to an employee on medical certificate.(v)It a category 'C' employee overstays his leave or remains absent without leave, he shall forfeit all his salary during the time of his absence and if he overstays or remains absent without leave for more than one week his post shall be liable to be declared vacant and he shall be liable to pay salary in lieu of notice period.(vi)The Vice-Chancellor may at his discretion, grant a category 'C' employee, for any special reasons, extraordinary leave of absence which shall be without pay and shall not ordinarily exceed six months. Under exceptional circumstances, this leave may be extended and may also be granted even more than once in the whole course of the employee service :Provided that the maximum total period for which such leave is granted should not exceed three years.Provided further that leave in such cases where an employee intends to serve elsewhere may be granted only if he/she has worked at this University for five yeas and the leave shall not ordinarily be granted for more than one year. This leave may be extended further up to three months keeping in view the circumstances of the case.(vii)The Registrar may, on the recommendation of the University Medical Officer, grant to a University female employee Maternity Leave on full pay for a period not ordinarily exceeding 3 months. The grant of leave should be so regulated that the date of confinement falls within the period of this leave. This leave may be extended to six months on the certificate of the Medical Officer of the University or Chief Medical Officer of any district or Medical Superintendent of Mata Kaushalya Hospital/Rajindra Hospital, Patiala. Maternity leave should not be debited against the leave account :Provided that no leave under this rule shall be granted to a female employee who has three or more children.Provided further that maternity leave under this rule may also be granted in cases of miscarriage/abortion including abortion induced under the Medical Termination of Pregnancy Act, 1971, subject to the condition that the leave does not exceed six weeks and the application of leave is supported by a medical certificate of the Medical Officer of the University, or Chief Medical Officer of any district or Medical Superintendent of Mata Kaushalya Hospital/Rajindra Hospital, Patiala.
