Section 4 in The Punjab School Education Board Leave Regulations
4. Definitions.
- In these Regulations, unless there is anything repugnant in the subject or context :-(a)"Completed years of Service" and "One Year's continuous service" means continuous service of the specified duration under the Board and includes periods spent on duty as well as on leave including extraordinary leave.(b)Duty includes (i) service as a probationer or apprentice provided that service as a probationer is followed by confirmation without a break;(ii)Joining Time; and(iii)any other period declared by the Board as such.[Note. - The Chairman may delegate his powers to the Vice-Chairman or to the Secretary. The powers conferred on the Secretary under item No. (i) of this regulation may be delegated by him to any officer not below the rank of a Deputy Secretary.] [Subsituted vide Board's item No. 4(2) dated 6.8.1987.](c)"Earned Leave" means leave earned in respect of period spent on duty.(d)"Employee" means any person appointed to any post by the Board or by another authority subordinate to it in connection with the affairs of the Punjab School Education Board.(e)"Half pay leave" means the amount of half pay leave earned in respect of completed years of service.(f)"Leave Salary" means the monthly amount paid by the Board to an employee on leave as determined in Regulation 18.(g)"Pay" means the amount drawn monthly by an employee as :-(i)the pay, other than the special pay or pay granted in view of his personal qualifications which has been sanctioned or a post held by him substantively or in an officiating capacity or to which he is entitled by reason of his position in a cadre;(ii)technical pay, special pay and personal pay; and(iii)any other emoluments which may be specially classed as pay by the Board.(h)"Permanent Employee" means a person who holds substantively a permanent post or holds a lien on a permanent post or would hold a lien on a permanent post had his lien not been suspended.(i)"Specified Medical Authority" means :-(i)for employees in pay scale the minimum of which is less than Rs. 400/- p.m. a Registered Medical Practitioner or a Registered Vaid or Hakim or a Medical Officer of the Board.(ii)for other employees, Civil Surgeon or the Principal Medical Officer as the case may be or a Medical Officer of the Board.(j)"Substantive Pay" means the pay, other than special pay, personal pay or emoluments classed as pay by the Board to which an employee is entitled on account of a post to which he has been appointed substantively or by reason of his substantive position in a cadre.(k)"Leave" includes earned leave, half pay leave, commuted leave, extra-ordinary leave and casual leave.(l)"Holiday" means :-(a)a holiday prescribed or notified by or under section 25 of the Negotiable Instruments Act, 1881; and(b)a day on which office of the Board is ordered to be closed for the transaction of business without reserve or qualification.(m)All other terms relating to the leave used in these Regulations, shall have the meaning respectively assigned to them in the Punjab Civil Service Rules, Volume-I, Part-I.
