Section 2 in Punjab Improvement Trust Leave Rules, 1944
2.
Subject to the exceptions hereinafter contained these rules shall apply (with retrospective effect where necessary from the commencement of service counting for leave) to all persons who enter or have entered the service of the Improvement Trust, whether in a permanent or other capacity.Exceptions -(i)Persons recruited on a contract with special provisions regarding leave shall be governed by such special provisions.(ii)[Government Officers] [Substituted by Adaptation of Laws (Third Amendment) Order, 151, for 'Servant of the Crown.'] on foreign service with the trust will be governed by the leave rules applicable to the service to which they belong.
