Section 16(3) in Punjab Improvement Trust Leave Rules, 1944
(3)An officer or servant on extraordinary leave is not entitled to any leave salary.["(4) An officer or servant shall be entitled to the benefit of cash payment in lieu of un-utilised earned leave according to the provisions of the rules and instructions applicable to the Punjab Government employees.] [Added by GSR 9/PA 4/22/Sections 17 and 13/ amendment/9 dated 6-2-1991.]"] [Added by Notification dated 31.10.1950 and existing rules 14 to 16 numbered as 15, 16 and 17.]
