Section 10(20) in The Punjab Industrial Housing Rules, 1956
(20)As the house has been let to the allottee at a subsidised rent by reason of his being an "Industrial Worker" as defined in section 2(c) of the Punjab Industrial Housing Act, 1956, the tenancy shall cease forthwith as soon as he ceases to be an industrial worker :Provided that where a worker dies while in service or goes on transfer, or resigns, or goes on medical leave or where a worker's services are terminated by his employer, the allotment may, with the previous approval of the Labour Commissioner, continue up to the period as detailed below :-(i)in the case of death or transfer, a period not exceeding two months;(ii)in the case of retirement, resignation or termination of service, a period not exceeding one month; and(iii)in the case of medical or ordinary leave, for the period of leave.
