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State of Punjab - Section

Section 21 in The Punjab School Education Board Leave Regulations

21. Casual Leave

(1)Casual leave may be granted as under :-
(i) Employee with service not exceeding 10 years. 10 days in a year.
(ii) Employees with 10 to 20 years. 15 days in a year
(iii) Employees with service exceeding 20 years. 20 days in a year
Note 1 :- From the date on which an employee completes his 10th or 20th year of service as the case may be, he will be given leave in that year according to the next higher scale. Thus if an employee completes 10 years service on the 30th April, 1979, he will be entitled to 15 days casual leave for the entire year 1979.Note 2 :- Casual leave to the employees the minimum of whose pay scale is less than Rs. 825/- p.m. shall be granted by the Superintendent under whom they work or the Branch Officer as the case may be. For employees the minimum of whose pay scale is Rs. 825/- or above, casual leave shall be granted by the Vice-Chairman.Casual leave may be granted forming maximum spell of sixteen days including holidays at a time within the limits prescribed above. Holidays may be permitted to be included which shall not be debited to the casual leave account but the total period of absence shall be not exceed 16 days.
(2)Persons employed temporarily for a period of less than one year may be allowed casual leave at the rate of one day for every month of service actually put in but not exceeding 10 days in all.
(3)If an employee overstays his casual leave for any reason whatsoever, for example a breakdown on the road due to floods, landslide the entire period of absence will be debited to his leave account other than that of casual leave and not only the period by which he has overstayed his casual leave.
(4)Casual leave is treated as duty and cannot be combined with any other kind of leave. It shall not be granted so as to cause evasion of the rules regarding :-
(i)Date of reckoning pay and allowances;
(ii)Change of office; and
(iii)Return to duty.
An employee may not leave his head-quarter during casual leave or in holidays without the permission of the authority competent to sanction him casual leave.Note :- Casual leave at the credit of an employee shall lapse on the last day of the calendar year.Miscellaneous