Section 64 in The Punjab Scheduled Castes Land Development & Finance Corporation (Staff) Regulations, 1971
64. Sick and special leave, limit upto which may be granted.
(1)During the full period of his service an employee may be granted special leave, on private affairs, for a period not exceeding 12 months and sick leave, on medical certificate for a period not exceeding eighteen months, and the Board may grant additional sick leave if considered advisable in the Corporation's interests, in special cases. Special or sick leave may not be availed of if ordinary leave is admissible.(2)In case an employee is absent from duty on account of quarantine, the Corporation may, at the request of the employee concerned, treat such absence, upto a maximum period of three months, as ordinary, sick or special leave if such leave is otherwise permissible. Special or sick leave under this sub- regulation may be availed of even if ordinary leave is admissible.
