Legal Document View

Unlock Advanced Research with PRISMAI

Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 46(5)] [Section 46] [Entire Act]

State of Punjab - Subsection

Section 46(5)(a) in The Punjab Scheduled Castes Land Development & Finance Corporation (Staff) Regulations, 1971

(a)An employee who absents himself from duty, without leave, except under circumstances beyond his control, for which he must tender a satisfactory explanation, shall not be entitled to draw any pay and allowance in respect of the period of such absence and shall further be liable to such penalties, as the appointing authority may impose. The period of such absence may, if not followed by termination of service under regulations 20 or 21 or removal or dismissal under regulation 46 be treated as period spent on causal, ordinary, sick, special or extraordinary leave as the appointing authority may determine.