Section 8 in Punjab Improvement Trust Leave Rules, 1944
8.
Subject to the provisions of rule 4 and rule 7, an officer or servant may at any time be granted the whole or any part of the earned leave due to him.[9. The earned leave admissible to an officer or servant in permanent employ is :-(a)to an officer or servant in superior service, one-eleventh of the period spent on duty; and(b)to a servant in inferior service, one-twenty second of the period spent on duty during the first ten years of service, one sixteenth of the period spent on duty during the next ten years of service and one-eleventh of the period spent on duty thereafter; provided that when the earned leave due amounts to :-(i)180 days in the case of an officer or servant included in clause (a) above; and(ii)60 days during the first ten years of service, 90 days during the next ten years of service and 180 days thereafter, in the case of a servant included in clause (b) the officer or servant ceases to earn such leave.][9A. (1) The maternity leave admissible to a female officer or servant in the employment of the Trust is not to exceed three months. The grant of leave should be so regulated that :-(i)the date of confinement falls within the period of this leave; and(ii)the leave does not exceed more than six weeks from the date of confinement.(2)The maternity leave is not debited against the leave account.] [Inserted by Punjab Government vide GSR 227/....... Amendment (1)74 dated 23rd October, 1974.][10. (1) In respect of the first year of his service the earned leave admissible to an officer or servant not in permanent employ is -(a)to an officer or servant in superior service, one-twenty second of the period spent on duty; and(b)to a servant in inferior service, one-thirteenth of the period spent on duty.(2)On completion of one year's continuous service from the date on which the second year of service commences an officer, or servant who is not in permanent employ is eligible for the leave terms as in rule 9.] [Substituted by Notification No. 8165-LG(A)-50/2-9817, dated the 31st October, 1950.]
