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[Cites 0, Cited by 0] [Section 43(5)] [Section 43] [Entire Act]

State of Punjab - Subsection

Section 43(5)(b) in Punjab Women and Children Development and Welfare Corporation Staff Regulations, 1986

(b)An employee who is habituality late in attendance shall, in addition to such other penalty as the appointing authority may deem fit to impose, have one day of casual leave forfeited for every three late attendance of less than 2 hrs. each. Where such an employee has no casual leave due to him, the period of leave to be so forfeited may be treated as extraordinary leave or leave of the kind due as the appointing authority may determine.