Section 15 in Punjab Improvement Trust Leave Rules, 1944
15.
Extraordinary leave may be granted to any officer or servant in special circumstances -(a)when no other leave is by rule admissible; or(b)when other leave is admissible, but the officer or servant concerned applies in writing for the grant of extraordinary leave.(2)Except in the case of an officer or servant in permanent employ the duration of extraordinary leave shall not exceed three months on any one occasion.(3)The authority empowered to grant leave may commute retrospectively period of absence without leave with extraordinary leave.
