Section 32 in The Statutes of the Punjabi University
32. Half-pay leave may be granted to a category 'B' employee at the rate of 20 days for each completed year of service :
Provided that commuted leave not exceeding half the amount of half- pay leave due may be granted to an employee on medical certificate from Govt. Medical Officer/Chief Medical Officer, Punjabi University, Patiala.The Registrar may, on the recommendations of the University Medical Officer, grant to a University female employee Maternity Leave on full pay for a period not ordinarily exceeding 3 months. The grant of leave should be so regulated that the date of confinement falls within the period of this leave. This leave may be extended to six months on the certificate of the Medical Officer of the University or Chief Medical Officer of any district or Medical Superintendent of Mata Kaushalya Hospital/Rajindra Hospital, Patiala Maternity leave should not be debited against the leave account :Provided that no leave under this rule shall be granted to a female employee who has three or more children.Provided further that maternity leave under this rule may also be granted in cases of miscarriage/abortion including abortion induced under the Medical Termination of Pregnancy Act, 1971, subject to the condition that the leave does not exceed six weeks and the application of leave is supported by a medical certificate of the Medical Officer of the University, or Chief Medical Officer of any district or Medical Superintendent of Mata Kaushalya Hospital/Rajindra Hospital, Patiala.
