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State of Punjab - Section

Section 8 in The Punjab Town Improvement Trust Casual Leave Rules, 1950

8.

Casual leave must not be given so as to cause evasion of the rules regarding-
(i)date of reckoning allowances;
(ii)charge of office;
(iii)commencement and end of leave; and
(iv)return to duty;
or so as to extend the term of other kinds of leave beyond the time admissible by rules.Appendix(Referred to in rules 3 and 7)
Serial No. Authority competent to grant casual leave and headquarterleave To whom Extent
1. Executive Officer ...... All Trust employees Full powers
2. Secretary , if there is no Executive Officer …... All Trust employees Full powers
3. Branch Incharge ........ Employee working in Branches Up to 6 days
Note 1. - In the absence of Executive Officer or Secretary, as the case may be, the above powers conferred on them, shall be exercised by the Chairman.Note 2. - If the Chairman wants to have casual leave, he shall ordinarily obtain the prior sanction of the Trust.