Section 20(2) in The Punjab School Education Board Leave Regulations
(2)The authority empowered to grant leave may commute retrospectively :-(a)Period of absence without leave into extra-ordinary leave.(b)extraordinary leave granted, into leave of different kind if the latter type of leave was admissible at the time extraordinary leave was granted.Note 1. - The power to commuting retrospectively, period of absence without leave into extraordinary leave under clause (b) is absolute and not subject to the conditions mentioned in clause (a). In other words, such a commutation is permissible even when other leave was admissible to the employee concerned at the time his absence without leave commenced. This concession, however, cannot be claimed by the employee as a matter of right.Note 2. - The concession admissible under clause (2) cannot be claimed by an employee as a matter of right.Note 3. - Extra-ordinary leave granted to an employee on medical certificate may be commuted retrospectively into leave not due at the discretion of the authority competent to sanction leave in respect of extra- ordinarly leave taken on medical certificate. Such a commutation is also permissible in a case where extraordinary leave was granted to an employee on medical certificate during temporary service, and he is subsequently confirmed or declared quasi-permanent with effect from a date earlier than the commencement of the extraordinary leave.Note 4. - Extraordinary leave taken by an employee otherwise than on medical certificate, may also be commuted into leave not due at the discretion of the authority competent to sanction leave.Note 5. - For permanent employee rule 3.25 of Punjab Civil Services Rules, Volume-I Part-I, shall apply.
