Section 40 in The Statutes of the Punjabi University
40. The University employees retiring on superannuation on or after 30.9.1977 and those retiring prematurely or voluntarily or on invalidation on or after 25.8.1983, shall be entitled to the benefit of cash payment in lieu of unutilized earned leave and for this purpose the Government instructions issued from time to time shall be followed.
Provided that in case a University employee dies while in service, the cash equivalent of the leave salary in respect of earned leave at his credit shall be paid to his family and for this purpose the Government instructions issued from time to time shall be followed :Provided that the benefit of University contribution towards Provident Fund shall not be permissible under this clause.
