Section 35 in The Postgraduate Institute of Medical Education and Research, Chandigarh, Regulations, 1967
35. Leave.
- Temporary and permanent employees of the Institute shall be entitled to such leave and leave salary as are admissible to the corresponding categories of Central Government servants under the revised leaves Rules, 1933, as amended from time to time.Provided that for purposes of Central Government Revised Rules, 1933, the following categories of teaching staff of the Institute shall be treated as serving in the vacation department.
