These rules may be called the
Punjab Improvement Trusts Leave Rules, 1944. Subject to the exceptions
hereinafter contained these rules shall apply (with retrospective effect where necessary
from the commencement of service counting for leave) to all persons who enter
or have entered the service of the Improvement Trust, whether in a permanent or
other capacity. Exceptions - (i)
Persons recruited on a contract with special provisions regarding
leave shall be governed by such special provisions. (ii)
[1][Government
Officers] on foreign service with the trust will be governed by the leave rules
applicable to the service to which they belong. "Leave" includes earned
leave, leave on private affairs, leave on medical certificate [2][maternity
leave] and extraordinary leave; "Earned leave' means leave
earned in respect of period spent on duty; "earned leave due"
means the amount of earned leave, calculated as prescribed in Rule 9 or Rule
10, diminished by the amount of learned leave taken. [3]["maternity
leave" means leave allowed to female officers or servant of the Trust as
specified in rule 9-A.] "Officer or servant of the
Trust in permanent employ" means an officer or servant who holds
substantively a permanent post or holds a lien on a permanent post. Leave cannot be claimed as of
right. Discretion is reserved to the authority empowered to grant leave, to
refuse or revoke leave at any time according to the exigencies of the Trust
service. Unless the Improvement Trust
shall otherwise determine, an officer or servant shall cease to be in Trust
service if he is continuously absent from duty for five years whether with or
without leave, unless such absence is absence on foreign service in India. Any kind of leave under these
rules may be granted in combination with or in continuation of any other kind
of leave. No leave shall be granted
beyond the date on which an officer or servant must compulsorily retire. Provided
that the authority empowered to grant leave may allow any officer or servant
who has been denied in whole or in part on account of the exigencies of the
Trust service the earned leave which was due to him pending retirement, the
whole or any portion of the earned leave so denied, even though it extends to a
date beyond the date on which such officer or servant must compulsorily retire. Provided
further that an officer or servant whose service has been extended in the interest
of the Trust service beyond the date of his compulsory retirement may similarly
be granted either within the period of extension or, if the conditions of the
preceding proviso are satisfied, after its expiry, any earned leave which could
have been granted to him under the preceding proviso had he retired on that
date and in addition any earned leave due in respect of such extension. 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 bf the earned leave due to him. 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.] (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. (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.] An officer or servant not in
permanent employ appointed without interruption of duty substantively to a
permanent post will be credited with the earned leave which would have been
admissible if his previous duty had been duty as an officer or servant in permanent
employ diminished by any earned leave already taken. Leave is not an
interruption of duty for purpose of this rule. Half pay leave on private affairs
as well as on medical certificate will be earned in the course of service at
the following rates for each complete year of service :- (a)
twenty days in the case of an officer or servant in superior
service; and (b)
in the case of a servant in inferior service : (1)
fifteen days during the first twenty years of service; and (2)
twenty days thereafter. At his option, an officer or
servant can have the half pay leave during converted into half the amount of
fully pay leave. Such converted leave will be termed "commuted leave"
and will be granted on medical certificate, subject to a limit of 180 days
during the entire service. Note 1. -
Leave on private affairs will be not granted unless the sanctioning authority
is satisfied that as far as can be reasonably foreseen, the officer or servant
will return to duty. Note 2. -
Leave on medical certificate shall be given only on the production of a
certificate from a registered practitioner and for a period not exceeding that
recommended by such medical practitioner; Provided that in any case to which
the sanctioning authority considers it necessary such authority may require a
certificate from a Civil Surgeon to be produced.] Save in the case of leave
preparatory to retirement, leave not due may be granted on medical certificate,
subject to a total limit of 180 days during the entire service only if the authority
empowered to sanction leave is satisfied that there is a reasonable prospect of
the officer or servant returning to duty on the expiry of the leave and earning
an equal amount of half pay leave thereafter. This will be debited against the
half pay leave which the officer or servant earns subsequently.] The combination of earned leave
and commuted leave will be limited to 180 days. There will, however, be no
limit on the half pay leave that can be availed of at a time on medical certificate
or private affairs. (1)
Extraordinary, leave may be granted to any officer or servant in
special circumstances - (a)
when no other leave is by rule admissible; or (b)
when other leave is admissible, but the officer or servant
concerned applies in writing for the grant of extraordinary leave. (2)
Except in the case of an officer or servant in permanent employ
the duration of extraordinary leave shall not exceed three months on any one
occasion. (3)
The authority empowered to grant leave may commute retrospectively
period of absence without leave with extraordinary leave. (1)
An officer or servant on earned leave is entitled - (a) ???if in permanent
employ, to leave salary equal to his pay on the last day of duty prior to
commencement of leave in respect of the permanent post which the officer or
servant then holds substantively or on which he holds a lien provided that the
leave salary of an inferior Trust servant shall not exceed what remains from
his pay after providing for the efficient discharge of the duties of the post
during his absence except when in the resultant officiating arrangements, a
Trust servant who has no substantive post is given more than half the pay
excess over half pay granted to him, may at the discretion of the authority sanctioning
the leave be disregarded in calculating the amount of leave salary. (b) ??if not in permanent
employ, to leave salary equal to his pay on the day before the leave commences. [10][(c) A
female officer or servant of a Trust on maternity leave is entitled to leave
salary equal to her pay on the 1st day of her duty, prior to commencemnt of
such leave.] (2)
An officer or servant on leave on private affairs or leave on
medical certificate is entitled to leave salary equal to his half pay on the
last day of duty in respect of the post which the officer or servant then
holds, subject to a maximum of Rs. 750 per mensem. (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.]" The leave accounts of officers or
servants subject to these rules should be maintained in the form
appended. Form of leave account for
officers and servants in employ subject to Punjab Improvement Trusts Leave
Rules Class of officer or servant of
the Trust Name of Trust Officer or servant Date of appointment Date of attaining the age of 55
years Earned Leave (Accumulation
subject to the maximum of days) Period of duty Leave earned
Balance leave Leave at credit Leave taken From To Total number Days Days
Days From To Days of days 1 2 3 4 5 6 7 8 9 Leave on private affairs and
medical certificate (Admissi- ble subject to the maximum of
days) Period of duty Leave Leave Taken
Balance admissible From To Complete Days From To
Days Days Remarks Signature years of extraordinary or of service any other kind of
attesting special leave may officer be
shown in this column 10 11 12 13 14 15 16 17 18 19 [1] Substituted by Adaptation of Laws (Third
Amendment) Order, 151, for "Servant of the Crown." [2] Inserted by notification GSR 127/
Amendment/(1)74, dated 23rd October, 1974. [3] Inserted by notification GSR 127/
Amendment/(1)74, dated 23rd October, 1974. [4] Substituted by Punjab Government Notification
No. 9395-LB-57/76037, dated 29th/30th August, 1957. [5] Inserted by Punjab Government vide GSR 227/
Amendment (1)74 dated 23rd October, 1974. [6] Substituted by Notification No.
8165-LG(A)-50/11-9817, dated the 31st October, 1950. [7] Substituted by Notification No.
8165-LG(A)-50/11-9817, dated the 31st October, 1950. [8] Added by Punjab Government Notification No.
8165-LG(A)-50/11-9817, dated the 31st October, 1950. [9] Added by Notification dated 31.10.1950 and
existing rules 14 to 16 numbered as 15, '16 and 17. [10] Inserted in Punjab Government Notification
GSR 227/- Amd.(1)/74, dated 23rd October, 1974.THE PUNJAB IMPROVEMENT TRUST
LEAVE RULES, 1944