Section 14 in The Punjab Trust Services (Recruitment and Conditions of Service) Rules, 1978
14. Leave, travelling allowance, and other matters.
- [(Sections 17 and 73 (1)(x)]. - In respect of leave, travelling allowance, joining time, suspension, medical facilities, fees, honorarium, house rent allowance, dearness allowance, fixation of pay, grant of increment, crossing of efficiency bar, deputation and other matters not expressly provided for in these rules, members shall be governed by the corresponding provisions contained in the rule and instructions applicable to Punjab Government employees. The authority competent to sanction casual leave, earned leave, increments and efficiency bar will be as given in Appendix 'D'.Provided that a member on transfer shall draw his traveling allowance and joining time benefits from the trust to which he is transferred.
