Section 30 in The Statutes of the Punjabi University
30. All non-vacation officers shall be allowed privilege leave on full pay at the rate of 1/12th of service, subject to a maximum of four months at a time. Such leave may be combined with furlough or leave on medical certificate.
[31. The furlough earned shall be deemed to be one- twelfth of an officer's active service, provided that :(a)furlough may not be granted until the officer applying for it has completed six years active service.(b)furlough may not be granted again until the expiry of six years from the date of such officer's last return from furlough(c)not more than six months' furlough may be granted to an officer after he has attained the age of retirement or has been prematurely or voluntarily retired in respect of his previous service.Provided further that the benefit of encashment of furlough at the time of retirement shall not be available to such employees as join University service after 26.2.1993.] [Furlough admissible under the regulations, while in service, shall only be granted for sickness of the employee or of any of his dependents or for higher studies.]
