In exercise of the powers
conferred by the proviso to article 309 of the Constitution of India, the
Governor of Haryana hereby makes the following rules further to amend the
Punjab Civil Services Rules, Volume I, Part I, in their application to the
State of Haryana, namely:- These
rules may be called the Punjab Civil Services Volume I, Part I (Haryana
Amendment) Rules, 2007. In the Punjab Civil Services
Rules, Volume I, Part I, after rule 8.127, the following rule shall be inserted, namely:- "8.127A(1)
The competent authority may grant child adoption leave for a period of six
months to a female Government employee who adopts a child not exceeding one year
of age on the lines of maternity leave admissible to natural mothers. (2) Child adoption leave may be
combined with leave of any other kind. (3) During the period of child
adoption leave, she shall be paid leave salary equal to the pay drawn
immediately before proceeding on leave. (4) This facility shall not be
admissible to an adoptive mother already having two surviving children at the
time of adoption except in the case of adoption of a girl child. (5) In continuation of child
adoption leave, the adoptive mother may also be granted, if applied for, leave
of the kind due and admissible (including leave not due and commuted leave not
exceeding 60 (sixty) days without production of medical certificate) for a
period not exceeding one year reduced by the age of the adopted child on the
date of legal adoption without taking into account the period of child adoption
leave subject to the following conditions, namely:- (i) This
facility shall not be admissible to an adoptive mother already having two
surviving children at the time of adoption except in the case of adoption of a
girl child. (ii) The
maximum period of one year leave of the kind due and admissible (including
leave not due and commuted leave not exceeding 60 (sixty) days without
production of medical certificate) shall be reduced by the age of a child on
the date of adoption without taking into account child adoption leave as in
following illustrations, namely : (a) if the
age of the adopted child is less than one month on the date of adoption, leave
not exceeding one year may be allowed; (b) if the
age of the child is six months and above but less than seven months, leave not
exceeding six months may be allowed; (c) if the
age of the child is nine months and above but less than ten months, leave not
exceeding three months may be allowed. (6) Child adoption leave shall
not be debited against the leave account. (7) In case it is found at any
stage that the adoption was not genuine, or the adopted child is given back,
then the salary paid for the period shall be recovered with prevailing rate of
interest from the employee's salary, or the leave availed shall be deducted
from the currently due earned leave".PUNJAB CIVIL SERVICES VOLUME I, PART I
(HARYANA AMENDMENT) RULES, 2007
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