Section 9 in The Punjab Ex-servicemen Corporation (General) Rules, 1982
9. Leave and Leave Salary.
(a)The Managing Director shall be entitled to such leave including casual leave as is admissible to the employees of the Government of his status under the Punjab Civil Services Rules, Volume I, Part I.(b)The power to sanction leave including casual leave to the Managing Director shall vest in the Government.(c)The Directors referred to in clause (e) of sub-section (1) of section 7 of the Act shall not be entitled to any leave, but leave of absence from any meeting of the Board or of any committee appointed under section 11 of the Act may be granted to them by the Chairman.
