Section 18(7) in The Punjab School Education Board Leave Regulations
(7)In case an employee dies while in service, the cash equivalent of the leave salary (carrying the appropriate amount of dearness allowance) that the deceased employee would have got had he gone on earned leave that would have been due and admissible to him but for his death on the date immediately following the date of death and in any case not exceeding leave salary for 120 days shall be paid to his family.Note 1 :- The leave salary of an employee who is reinstated after period passed under suspension and who proceeds on leave shortly after or immediately on reinstatement should be calculated on the basis of the pay actually drawn by or allowed to him immediately before the leave commenced.Note 2 :- In the case of leave preparatory to retirement or refused leave, an undertaking for recovery of leave salary if any, paid in excess shall be taken from the employee.Note 3 :- The leave salary payable under these regulations shall be drawn in rupees in India.Maternity, extra-ordinary and Casual Leave
