Section 18(5) in The Punjab School Education Board Leave Regulations
(5)(a)An employee who is granted leave beyond the date of compulsory retirement or quitting of service, as the case may be, shall be entitled during such leave to leave salary as admissible under this regulation.(b)Where such an employee is re-employed during such leave, the leave salary shall be restricted to the amount of leave salary admissible while on half pay leave.(c)If during such re-employment, he is granted leave earned by him during the period of re-employment, the leave salary shall be based on the pay drawn by him.
