Section 24(b) in The Statutes of the Punjabi University
(b)there is no break in his service.]] (i) Study leave may be granted to a permanent whole-time teacher with not less than three years continuous service to pursue a special line of study or research directly related to his work in the University or to make a special study of the various aspects of University Organisation and method of education.(ii)Study leave shall be granted on the recommendations of the committee appointed by the Syndicte, for Advance Studies and Research. The leave shall be for a period up to three years for a degree. For a post- doctoral research, it should be normally only for one year. Only in exceptional cases it may be extended by the Syndicate for another year if such extension is unavoidable on academic grounds and necessary in the interests of the University.(iii)Study leave shall not be granted to a teacher who is due to retire within five years of the date on which he is expected to return to duty after the expiry of study leave.(iv)Study leave may be granted more than once provided not less than five years have elapsed after the teacher returned to duty on completion of earlier spell of study leave.(v)No teacher who has been granted study leave shall be permitted to alter substantially the course of study or the programme of research without the permission of the Syndicate.(vi)[ Study leave may be granted on 'full pay', 'half pay' or 'without pay' on the following formula, if the teacher is getting any scholarship, fellowship or financial assistance for study/research :] [The term 'pay' refers to average pay.]
