Section 13 in The Punjab School Education Board Leave Regulations
13. Leave not admissible to an Employee under Suspension.
- Leave may not be granted to an employee under suspension or against whom proceedings for disciplinary action are pending.Note. - The period spent under medical treatment by an employee under suspension, shall be treated as spent under suspension and the subsistence allowances as admissible under the regulations shall be given for that period. On reinstatement, it shall be specified whether it is to be treated as 'duty' or 'Non-duty' with reference to the provisions of the regulation unless the employee concerned desires and the competent authority orders that it may be converted into leave of the kind due and admissible to him.
