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[Cites 0, Cited by 0] [Section 43(5)] [Section 43] [Entire Act]

State of Punjab - Subsection

Section 43(5)(a) in Punjab Women and Children Development and Welfare Corporation Staff Regulations, 1986

(a)An employee who absents himself from duty without leave, except under circumstances beyond his control for which he must tender a satisfactory explanation shall not be entitled to draw any pay and allowance in respect of the period of such absence and shall further be liable to such penalties as the appointing authority may impose. The period of such absence may, if not followed by termination of services under regulations 19 or 20 or removal or dismissal under regulations 43 be treated as period spent on leave of the kind due as the appointing authority may determine.