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[Cites 0, Cited by 0] [Section 21] [Entire Act]

State of Punjab - Subsection

Section 21(1) in The Punjab School Education Board Leave Regulations

(1)Casual leave may be granted as under :-
(i) Employee with service not exceeding 10 years. 10 days in a year.
(ii) Employees with 10 to 20 years. 15 days in a year
(iii) Employees with service exceeding 20 years. 20 days in a year
Note 1 :- From the date on which an employee completes his 10th or 20th year of service as the case may be, he will be given leave in that year according to the next higher scale. Thus if an employee completes 10 years service on the 30th April, 1979, he will be entitled to 15 days casual leave for the entire year 1979.Note 2 :- Casual leave to the employees the minimum of whose pay scale is less than Rs. 825/- p.m. shall be granted by the Superintendent under whom they work or the Branch Officer as the case may be. For employees the minimum of whose pay scale is Rs. 825/- or above, casual leave shall be granted by the Vice-Chairman.Casual leave may be granted forming maximum spell of sixteen days including holidays at a time within the limits prescribed above. Holidays may be permitted to be included which shall not be debited to the casual leave account but the total period of absence shall be not exceed 16 days.