Section 11 in The Punjab Privately-Managed Recognised Schools Employees (Security of Service) Rules, 1981
11. Grant of leave.
- [Sections 3 and 15]. - The employees may be granted casual leave as under :-(1)Employees with not more than ten years serviceTen days in a calendar years(2)Employees with more than ten years, but less than twenty years serviceFifteen days in a calendar year(3)Employees with twenty years service or more Twenty days in a calendar year.(2)In respect of earned leave, half pay leave and maternity leave, the conditions of service of the employees as applicable to them immediately before the commencement of these rules shall not be varied to their disadvantage without the previous approval of the Government.
