Section 17 in The Industrial Employment (Standing Orders) Punjab Rules, 1978
17. Privilege of earned leave. - Leave with wages shall be allowed to all workmen in accordance with the provisions of Chapter VIII of the Factories Act, 1948. A workman who desires to avail of his leave due under the Factories Act, otherwise than in accordance with the scheme approved by the Chief Inspector of Factories under sub-sections (8) and (9) of Section 79 of the Act shall apply to the manager for it in the manner prescribed below :-
(i)An application shall be made in writing to the manager or the person authorised and notified for the purpose, stating clearly the date from which the leave is required and duration for which it is required, giving the address for communication during the period of leave. It shall be submitted at least three days in advance if the leave is for a duration longer than three days, and one day in advance if the duration of leave applied for is less than three days, except when it is on medical grounds or due to death or serious illness in the family, accident or fire in the personal house or any such unforeseen catastrophe in which case the application may be made the same day. Orders on the application shall be passed without delay and always before the leave applied for it is to commence or within twenty-four hours of the receipt of the application, in case it is received on the same day under the circumstances mentioned above. These orders shall be communicated to the workman. If orders are not communicated to the workman, it shall be presumed that the leave applied for has been sanctioned.(ii)If leave applied for is granted, a leave pass shall be issued to the workman. If it is refused, the fact of such refusal and its reasons shall be recorded in writing in a register to be maintained for the purpose and a copy of the entry in the register shall be supplied to the workman.(iii)If a workman desires extension of the originally sanctioned leave or of subsequently extended leave, he shall make an application in writing to the management specifically stating the reasons for such an extension and shall submit it at least one day in advance of the expiry of the leave allowed. The manager or any other authorised person on his behalf shall immediately on receipt of such an application inform the workman on the address given by the applicant, whether the extension applied for has been granted or refused. A reply shall be sent to the workman without delay under registered A.D. cover. If the workman desires a telegraphic reply by the management, he shall send a reply paid telegram.(iv)If the workman remains absent without leave beyond the period of leave originally granted to or subsequently extended, he shall lose his lien on his appointment unless (a) he returns within ten days of the expiry of the leave period, and (b) explains to the satisfaction of the manager his inability to return on the expiry of the leave.(v)In case he loses the lien on his appointment, he shall be entitled to be kept on the badli-list where the badli system exists.
