Section 21(4) in The Punjab School Education Board Leave Regulations
(4)Casual leave is treated as duty and cannot be combined with any other kind of leave. It shall not be granted so as to cause evasion of the rules regarding :-(i)Date of reckoning pay and allowances;(ii)Change of office; and(iii)Return to duty.An employee may not leave his head-quarter during casual leave or in holidays without the permission of the authority competent to sanction him casual leave.Note :- Casual leave at the credit of an employee shall lapse on the last day of the calendar year.Miscellaneous
