The Panjab University Act, 1947

CHAPTER VI (A)
CONDITIONS OF SERVICE OF
UNIVERSITY EMPLOYEES
[Regulations under Section 31 (2)(e) of the Panjab University Act, 1947]
1. The University Employees shall be classified into the following categories:
I. A Class.
(i) All University teachers i.e. Professors, Readers, Lecturers and such other
persons as may be designated as teachers by the Senate including
Research Assistants, Teaching Assistants, Instructors and Pandits;
(ii) All Administration Of ficers of and above the rank of Of fice
Superintendents/ P.A.’s and other non-teaching staff having equivalent/
corresponding pay-scales.
II. B Class:
Assistants/Stenographers/Steno-typist/Clerks and other non-
teaching staff having equivalent/corresponding pay-scales.
III. C Class:
Employees not covered under I and II above.
Note:- University employees who have not opted for the revised pay-scales on
the Punjab Government pattern, or technical/laboratory staff whose pay-
scales have not been revised will continue to be classified in the
categories in which they had continued to be classified, so far .
2. Definitions and interpretations:
(i) “Active service” means the time spent —
(a) On duty;
(b) On subsidiary leave;
(c) On recognised vacation or privilege leave or medical leave.
(ii) (a) Appointment: Appointment means and includes appointment by direct
recruitment or by promotion or by any other method approved by the Senate.
(b) “Appointing Authority” means the authority empowered to make
appointment to a post which an employee for the time being holds.
(iii) (a) Cadre: Cadre means the strength of a service or part of it, as
determined by the Senate from time to time, and includes the office(s)
held for the time being either temporarily or permanently , by person(s)
appointed by any method of appointment, that is, by direct recruitment
or by promotion or by any other method approved by the Senate.
(b) “A verage monthly salary” means the salary which an employee
has earned during so much of his active service as is within one
year preceding the day on which he proceeds on leave, divided
by the number of months on which the calculation is made.
(iv) “Competent Authority” shall be the appointing authority or such authority
to whom the special powers are delegated.
(v) “Duty” includes:
Service as a probationer or ap prentice, provided that service as a
116
117
probationer is followed by confirmation without a break; provided further
that in the case of an apprentice, on confirmation either in the post for
which he was undergoing apprenticeship or in any other post, the
period of apprenticeship cannot be counted for purposes of leave.
(vi) “Employees” means —
(a) Any person in the service of the University and includes any such person
whose services are temporarily placed by the University at the disposal
of another University, College or any other authority; and
(b) also any person in the service of a State Govt. or Central Govt. or a local
or other authority , or any other autonomous body whose services are
temporarily placed at the disposal of the University.
(vii) “Furlough” means leave earned by an employee of Class A or B in
respect of period spent on duty according to furlough regulations
contained in this Chapter .
(viii) “Leave Salary” means the monthly amount paid by the University to an
employee who is on leave.
(ix) “Pay” means the amount drawn monthly by an employee and it includes
special pay or personal pay , if any , but no other allowances.
(x) (a) “Permanent employee” means a person confirmed.
(b) “Post” means and includes the office held for the time being either
temporarily or permanently , by a person appointed by any method
of appointment, that is, direct recruitment, by promotion or by any
other method approved by the Senate.
(xi) “Probation” means and includes promotion by way of merit promotion,
Personal promotion or any other method or scheme of promotion approved
by the Senate from time to time.
(xii) “Salary” means the amount of the monthly pay and allowances granted
by the University to an employee.
(xiii) “Service” means the whole period of continuous service including periods
spent on leave.
(xiv) “University” means the Panjab University .
3.1. Save as otherwise provided in the Regulations, the Appointing Authority for
the various categories of the University employees shall be —.
(a) Senate -for employees of Class A;
(b) (i) Syndicate -for employees of Class B in the category of Assistants
including those in the equivalent/corresponding pay-scales of Assistants.
(ii) Vice-Chancellor -for the employees of class B in the category ofClerks
including those in the equivalent/corresponding pay-scales of Clerks.
(c) (i) Registrar -for class C employees of the administrative offices and
Chowkidars for all Departments including Teaching Departments.
(ii) Dean of University Instruction, in consultation with the Chairman
of the concerned departments, for Class ‘C’  employees of Teaching
Deptts. except Chowkidars.
CONDITIONS OF SERVICE
118
3.2. The authority competent to suspend, charge-sheet and order an enquiry against
a University employee shall be -
(i) Vice-Chancellor -in the case of employees of class A.
(ii) Vice-Chancellor -in the case of employees of class B in the category of  Assistants
including those in the equivalent/corresponding pay-scales of Assistants.
(iii) (a) Registrar -in the case of employees of class B in the category of
Clerks including those in the ministerial cadre in the equivalent/
corresponding pay-scales of Clerks.
(b) D.U.I. - in the case of employees of class B in the Teaching
Departments, in the categories other than in (iii) (a).
(iv) (a) Registrar -in the case of class C employees of the administrative
offices, and
(b) Heads of Departments -in the case of class C employees of the
teaching and non-teaching departments.
3.3. The appointing authority shall be the punishing authority unless otherwise
provided for in these Regulations.
3.4. Subject to the Regulations contained in this chapter , employees shall be under
the administrative control of the Head of the institution or the office to which they are
attached, and the Head of the institution or office shall be under the administrative control
of the Vice-Chancellor .
3.5. The Senate or the Syndicate, as the case may be, shall have the power to
terminate the appointment of a person holding an administrative or ministerial post on the
ground of inef ficiency , dishonesty , or serious misconduct.
4.1. Save as otherwise provided in the Regulations, the fixation of salary , accelerated
increments, grant of allowance, etc., shall, in the case of employees holding permanent
posts rest with-
(a) Senate -in the case of employees of class A;
(b) Syndicate -in the case of employees of class B;
(c) Vice-Chancellor -in the case of employees of class C.
4.2. The Syndicate shall be competent to grant a “Personal pay” equivalent to the
increment last drawn by an employee who is held up at the maximum of his pay-scale, after
every three years from the date of reaching the maximum of his pay-scale.
5. Every appointment whether by direct recruitment or by promotion or by any
other method approved by the Senate, shall be made on probation for a period of one year ,
which may be extended by the appointing authority for a period not exceeding one year .
The appointing authority may , however , grant exemption in exceptional cases.
6. A permanent employee, recruited on or after January 1,1968, shall give, at least
three months’ notice before resigning his post, failing which he shall forfeit salary for the
same period.
Provided that Syndicate may waive this requirement in part or whole for valid reasons.
Provided further that in case of an employee who is on long leave and resigns his
post or his post is declared vacant under Regulation 11.9, the stipulation of three months
notice shall not be required.
CONDITIONS OF SERVICE
119
Explanation: Long leave would mean leave for one year or more.
7. An increment in time scale of pay shall ordinarily be drawn as a matter of
course but the competent authority may withhold increment if the conduct of the employee
has not been good or his work has not been satisfactory .
8. Where an ef ficiency bar has been prescribed in a time scale of pay , the
increment next above the bar shall not be given without the specific sanction of the
competent authority .
9. A University teacher whose services are terminated before the summer vacation
shall be entitled to summer vacation salary as under :-
(i) those who complete nine months’  service -Full salary .
(ii) those who complete service for three months or more, but less than nine
months -Proportionate salary on the basis of full salary for nine months’
service.
Provided that -
(1) no one who has served for less than three months will be entitled to
any salary for the summer vacation.
(2) no one shall draw salary for the period of summer vacation from two sources.
(3) if a teacher leaves service before or during the summer vacation of his
own accord, he shall not be entitled to any salary for the period of
summer vacation.
10.1. The procedure for suspension of an employee and other matters connected
therewith shall be the same as laid down in the rules approved by the Syndicate for non-
teaching employees.
10.2. An employee who is placed under suspension may be paid such subsistence
allowance as the suspending authority may determine, but it shall not exceed one-half of
the pay plus allowances of the employee who has been suspended.
10.3. An employee who has been suspended shall not be entitled to any kind of
leave during suspension.
10.4. When an employee who was suspended is finally reinstated, he shall get full
pay unless the competent authority has expressly ordered a deduction to be made for the
suspension period as punishment.
GRANT OF LEAVE
GENERAL
11.1. Unless otherwise laid down in these Regulations, the authorities competent
to grant leave (other than casual) shall be-
(i) Syndicate -for employees of Class A for leave of more than six months.
(ii) Vice-Chancellor -for employees of Class A for leave up to six months.
(iii) Registrar -for employees of Class B of the Administrative Of fice.
(iv) (a) (i) Registrar -for employees of Class B in the non-teaching
Departments for leave of more than four months.
(ii) Heads of the Department(s) concerned for employees of Class
B in the non-teaching departments for leave up to four months.
CONDITIONS OF SERVICE
120
(b) Dean of University Instruction -for employees of Class B in
teaching departments for leave of more than four months.
(c) Head of the Department concerned for employees of Class B in
the Teaching departments for leave up to four months.
(v) (a) Registrar -for employees of Class C of the Administrative Of fice.
(b) Head of Department concerned -for employees of Class C of the
teaching and non-teaching departments.
11.2.  When leave is to be granted by Syndicate/Senate, it will be on the
recommendations of the Vice-Chancellor .
11.3. A  leave account shall be maintained by the Head of the Institution or the
office concerned in the case of every employee of the University .
11.4. Leave cannot be claimed as of right. When the exigencies of service so
require, a discretion to refuse or revoke leave of any description is reserved to the
authority empowered to grant leave.
11.5. Leave allowance wherever payable shall be paid monthly in the first week of
the succeeding month.
11.6. Earned leave may be combined with furlough or leave on medical grounds.
11.7. Casual leave cannot be combined with any other leave. It can be combined
with holidays provided the total period including holidays, does not exceed sixteen days.
11.8. Leave granted without pay shall not count towards gratuity except where
such leave is counted towards increment under the University rules.
11.9. If any employee overstays his leave or is otherwise absent from duty for
more than a week, his post shall be liable to be declared vacant and he shall forfeit his
salary during the time he so remained absent.
12.1. TEACHERS OF THE UNIVERSITY , COLLEGES AND OTHER ACADEMIC
INSTITUTIONS MAINTAINED BY THE UNIVERSITY (CLASS “A”).
shall be entitled to-
(A) (a) (for teaching members)
Vacation & Recess
(i) Summer Vacation …… Full
(ii) September/October recess …… -do-
(iii) Winter recess …… -do-
If, owing to the requirements of the University , an employee is, in any year prevented, with
the prior sanction of the Vice-Chancellor , from enjoying the whole or any part of the
summer vacation, he may in lieu thereof be given credit of leave on full average pay for
such period not exceeding one month per year as may be determined by the competent
authority;
(b) (for Non-teaching Members)
For every 11 months’ service an employee may be given credit of one
month’s earned leave on full pay , which shall be allowed to be
accumulated in accordance with the rules approved by the Syndicate
from  time  to  time, for   non-teaching  employees.  No  one shall
be granted leave for more than 120 days at a time. The competent
CONDITIONS OF SERVICE
121
authority may allow this leave to be availed of, subject to a maximum
of 120 days on attaining the age of retirement, if it was applied for
in good time and was refused in the interest of the University .
(c) Teaching members who are declared as non-vacation of ficers by
the competent authority shall be governed by the provision in (b).
(d) Non-teaching members shall be entitled to -
(1) (i) Summer vacation .... Half
(ii) September/October recess …. Half
(iii) Winter recess …. Half
The date shall be fixed by the Head of the concerned Department.
If an employee is not permitted under orders of the Vice-Chancellor to be absent
during the above period of summer vacation, he may , in lieu therefore, be given credit of
earned leave on full average pay for such period, not exceeding one month per year as
may be determined by the competent authority .
(2) In addition to (1) earned leave on full pay equivalent to 10 days in
a year. Such leave is permitted to be accumulated to the extent to
which it is permitted in the case of employees working in the non-
vacation departments, but shall not exceed 120 days at a time.
(B) FURLOUGH
(i) A teacher who is entitled to Sabbatical leave may be granted furlough
equivalent to 15 days for each year of active service but it shall not
exceed six months and shall be granted only at the time of retirement.
(ii) A teacher who has completed 4 1/2years active service and is not
entitled to Sabbatical leave may be granted furlough equivalent to one-
ninth of his active service, subject to a maximum of two years at a time,
on the condition that he returns to the University service on the expiry
of furlough or has attained the age of retirement.
(iii) Furlough shall not be granted until the expiry of three years from his
last return from such leave.
(iv) No one may be granted more than six months furlough after he has
attained the age of retirement.
(v) Furlough may be combined with summer vacation or earned leave.
(vi) The monthly allowance to be granted for the period of furlough and
subsidiary leave shall be a sum equivalent to half the monthly salary .
(vii) Furlough and other leave taken out of India shall be reckoned from the date
of embarkation at the port of departure from India to the date of debarkation
at the port of arrival in India, in case the journey is performed by sea, and
from the date of departure from an Indian airport to the date of arrival on
return to an airport in India, in case the journey is performed by air .
(viii) In the case of furlough taken out of India subsidiary leave not exceeding ten
days may be granted for the interval between the date of his quitting the office
and the date on which he embarks at the port of departure from India and the
interval between his landing in India and rejoining his appointment.
CONDITIONS OF SERVICE
122
(C) SABBATICAL LEAVE
(a) Grant of Sabbatical leave under this Regulation shall apply to those appointed
on or after 1-4-1963. The teachers who joined University service before
1.4.1963, shall have the option to be governed either by the furlough
regulations in force before 1-4-1963, or by these regulations.
(b) A University Professor , Reader or Lecturer desiring to undertake research
or advanced work in his own field who has served the University for not
less than six years may be granted Sabbatical leave for six months on full
pay and for another six months on half pay , if-
(i) the programme to be followed during the leave is submitted alongwith
the application for grant of leave and is approved by the Vice-Chancellor;
(ii) he is in a position to serve the University for at least three years after
return from leave and executes a bond that after the expiry of such
leave he shall so serve, failing which he shall refund to the University
the leave salary received by him and the interest thereon at bank rate;
(iii) the leave is to be utilised for advanced work in his own field, research
or in pursuit of knowledge, solely with the object of increasing the
teacher’s professional ef ficiency and usefulness to the University .
He shall, on return from leave, report to the University , the
nature of advanced work in his own field, research or other work
undertaken during the leave.
(c) (i) Sabbatical leave shall not be granted to a teacher until the expiry of
six years from the date of his last return from sabbatical leave, study
leave or any other kind of training programme;
(ii) Only one teacher from a Department with a total strength up to seven shall
be granted Sabbatical leave at a time, and the normal budget provision of
that Department shall not be exceeded on account of grant of the leave.
(d) A teacher on Sabbatical leave may be allowed to accept a Fellowship or a
Research Scholarship or any other remunerative appointment in an institution
of advanced studies and the amount so received will not affect the amount
of leave sa1ary drawn by him from the University .
(D) STUDY LEAVE
(a) (1) A member of the staff who has completed three years’ service in this
University may be allowed to apply to another University or
Government of India or other similar body , through the Head of the
Department and the Vice-Chancellor, for a scholarship or financial aid,
for higher studies. If the same is granted, he may be allowed leave
without pay up to two years, extendable by another year as a special
case. The total leave shall not exceed  three years.
(2) A member of the staff who has completed five years’ service in this
University may be allowed to apply to another University or
Government of India or other similar body , through the Head of the
Department and the Vice-Chancellor, for a Scholarship or financial aid,
for higher studies.  If the same is granted, he may be allowed leave
on full salary up to one year and on half salary for the second year .
CONDITIONS OF SERVICE
123
The leave may be extended for the third year  without pay . This leave
cannot be co mbined with any other leave. The leave salary together
with the scholarship/financial aid shall not exceed one and a half
times the employee’s salary but if the scholarship/financial aid exceeds
that amount, no leave salary shall be paid.
(3) The employee granted leave under (I) or (2) shall execute a bond
to serve the University for at least five years on his return.
(b) (1) A member of the teaching staff below the rank of a Reader who has
completed  at least five years’ service in the University may be granted
study leave, for research work leading to a doctorate degree. The condition
of five years’ service may be waived by Senate in special cases.
(2) Applications for grant of leave must be made through the Head of the
Department so as to reach the University not later than March 31.
(3) Not more than two University teachers shall be selected every
year for grant of study leave -one for Science and one for Arts
or Languages (alternately).
(4) An employee granted leave under this Regulation shall execute a bond
to serve the University for five years on return from study leave.
(5) Study leave shall be granted for a period not exceeding two years. If
through no fault of the teacher , the course of study is not completed
within two years, the period of this leave may be extended by another
year on the recommendation of the Professor with whom he is working.
(6) Study leave may be combined with vacation or furlough, or both, but
shall not count, as service, for purposes of leave including furlough.
(7) The amount of Study leave allowance to be paid to a University
teacher proceeding to a foreign country shall be such as may be
determined by the Syndicate after making a reference to the Ministry
of Education, Government of India, from time to time.
(c) (1) Payment of leave salary shall be made only if the Supervisor or
the teacher under whom he is working as also the Head of the
Department gives satisfactory report every six months, failing which
leave for the rest of the period shall be liable to be cancelled.
(2) If a teacher leaves the University service within three years of his
return from leave, he shall forfeit to the University the study leave
allowance drawn by him. The amount shall be realised from the
teacher after necessary deductions from his Provident Fund.
The study leave may be converted into furlough to the
extent of the period for which furlough is due to him and the
difference of amount between the study leave allowance and
furlough allowance shall be payable to the employee.
(3) An employee who is granted study leave out of India may be
allowed seven days to make pre parations for the outward journey
and the period so spent shall be considered as duty .
(E) EXTRAORDINARY LEAVE
(i) A member of the staff who has completed at least five years’ service in this
CONDITIONS OF SERVICE
124
University may be granted extraordinary leave without pay up to six months. He
may be granted such leave up to 26 months with permission to take up
employment elsewhere. For higher studies this leave may be extended upto two
years and upto three years in exceptional cases.
The condition of five years’ service may be waived by Senate
under special circumstances.
(ii) In the case of a distinguished teacher who, in recognition of his teaching
and research, is invited by a foreign University as a Visiting Teacher or on
a research assignment, the Senate may grant extraordinary leave without
pay, not exceeding a total period of five years, during his entire service
(iii) For participation in an exchange programme between this University and another
leading University a teacher may be granted extraordinary leave by the Senate if-
(a) the University Grants Commission or the Government of India or
this University has approved the exchange programme; and
(b) the exchange programme for which leave has been applied is
considered by the Syndicate as being in the best interest of the
students or Research activities of the University .
(iv) The Syndicate shall decide if a person granted this leave has to be paid
any subsidy or leave allowance.
(F) SPECIAL LEAVE
A member of the Faculty/Administrative staff and whole-time research staff
maintained by the University may ordinarily be allowed to attend Seminars/Conferences in
India or in foreign countries, provided that -
(i) the total absence does not exceed 3 months during the period of three years;
(ii) he can be spared without detriment to the work of the University .
For the period of such absence he shall be treated as on duty .
Provided further that -
(a) this period of absence will not include summer vacation or winter/
autumn recesses;
(b) there shall be no restriction for a member of the Faculty/Administrative
staff and whole-time research staff maintained by the University who is
nominated or deputed by the University to attend any of the Seminars
or Conferences in the country or abroad.
(G) LEAVE ON MEDICAL GROUNDS, QUARANTINE LEAVE, MATERNITY LEAVE
AND CASUAL LEAVE.
In accordance with the rules laid down by the Syndicate, for non-teaching employees.
12.2. “CLASS A” NON-TEACHING EMPLOYEES OF THE UNIVERSITY ,
COLLEGES AND OTHER ACADEMIC INSTITUTIONS MAINTAINED BY THE UNIVERSITY,
shall be entitled to –
(A) EARNED LEAVE
For every 1 1 months’  service an employee may be given credit of one month’ s
earned leave on full pay , which shall be allowed to be accumulated in accordance with the
rules approved by the Syndicate from time to time, for non-teaching employees. No one
CONDITIONS OF SERVICE
125
shall be granted leave for more than 120 days at a time.
The competent authority  may allow this leave to be availed of, subject to a
maximum of 120 days, on attaining the age of retirement if it was applied for in good time
and was refused in the interest of the University .
(B) FURLOUGH
(i) Furlough equivalent to 1/9th of an employee’ s active service may be
granted, subject to a maximum of two years at a time, on the condition
that he has completed 4½ years’ active service and returns to University
service on the expiry of furlough or he has attained the age of retirement.
(ii) Furlough shall not be granted until the expiry of three years from his
last return from such leave.
(iii) No one may be granted more than six months furlough after he has
attained the age of retirement.
(iv) Furlough may be combined with summer vacation or earned leave.
(v) The monthly allowance to be granted for the period of furlough and
subsidiary leave shall be a sum equivalent to half the monthly salary .
(vi) Furlough and other leave taken out of India shall be reckoned from the date
of embarkation at the port of departure from India to the date of debarkation
at the port of arrival in India, in case the journey is performed by sea, and
from the date of departure from an Indian Airport to the date of arrival on
return to an airport in India, in case the journey is performed by air .
(vii) In the case of furlough taken out of India subsidiary leave not exceeding
ten days on anyone occasion of taking such subsidiary leave, may be
granted for the interval between the date of his quitting the office and
the date on which he embarks at the port of departure from India and
the interval between his landing in India and rejoining his appointment.
Provided that furlough shall not be admissible to the employees who joined the
service on or after 26-9-1981.
(C) EXTRAORDINARY LEAVE
The competent authority , may in its discretion for any special reason, grant an
employee extraordinary leave of absence but such leave -
(a) shall be without pay;
(b) shall not ordinarily exceed 3 years at a time; and
(c) shall be without pay and shall not count for increment except in the
following cases:-
(i) Leave taken on medical certificate;
(ii) Cases where the Vice-Chancellor is satisfied that the leave was taken
due to causes beyond the control of the employee, such as inability
to join or rejoin duty due to civil commotion or a natural calamity ,
provided the employee has no other kind of leave to his credit;
(iii) Leave taken for prosecuting higher studies; and
(iv) Leave granted to accept a post outside the University .
Provided that the m aximum period for which such leave may be
availed of shall not exceed 5 years during entire service.
CONDITIONS OF SERVICE
126
(D) STUDY LEAVE
(1) A member of the staff who has completed three years’ service in this University
may be allowed to apply to another University or Government of India or other
similar body, through the Head of the Department and the Vice-Chancellor, for a
scholarship or a financial aid, for higher studies. If the same is granted, he may
be allowed leave without pay up to two years, extendable by another year as a
special case. The total leave shall not exceed three years.
(2) A member of the staff who has completed five years’ service in this University
may be allowed to apply to another University or Government of India or
other similar body , through the Head of the Department and the Vice-
Chancellor, for a Scholarship or a financial aid, for higher studies. If the
same is granted, he may be allowed leave on full salary up to one year and
on half salary for the second year . It may be extended for the third year
without pay . This leave cannot be combined with any other leave. This
leave salary together with the scholarship/financial aid shall not exceed one
and a half times the employee’ s  salary but if the scholarship/financial aid
exceeds that amount, no leave salary shall be paid.
(3) Class” A” (Non-teaching) employee shall be entitled to grant of study
leave even if they are not awarded scholarship or financial aid from any
quarter as per provision of Regulation (I) and (2) above.
(E) LEAVE ON MEDICAL GROUNDS, QUARANTINE LEAVE, MATERNITY LEAVE
AND CASUAL LEAVE.
In accordance with the rules laid down by the Syndicate, for non-teaching employees.
12.3. CLASS “B” EMPLOYEES WORKING IN THE TEACHING DEPARTTMENTS,
COLLEGES AND OTHER ACADEMIC INSTITUTIONS MAINTAINED BY THE
UNIVERSITY
shall be entitled to -
(A) (i) Summer Vacation………. half of the entire period of summer vacation:
dates to be fixed by the Head of the Department.
If an employee is not permitted under orders of the Vice-Chancellor to
avail of the above period of summer vacation, he may, in lieu thereof, be given
credit of earned leave on full average pay for such period not exceeding one
month per year as may be determined by the competent authority.
(ii) In addition to (i) earned leave on full pay equivalent to 10 days in a
year. Such leave is allowed to be accumulated up to the extent to which
it is allowed in the case of the employees working in the non-vacation
departments, but shall be granted only subject to a maximum of 120 days
at a time.
(B) Furlough as laid down in Regulation 12.4.
(C) Extraordinary leave, as laid down in Regulation 12.4.
(D) LEAVE ON MEDICAL GROUNDS, QUARANTINE LEAVE, MATERNITY LEAVE
AND CASUAL LEAVE
As in Regulation 12.4 for Class B employees.
CONDITIONS OF SERVICE
127
12.4. CLASS “B” EMPLOYEES WORKING IN THE ADMINISTRATIVE OFFICES
AND NON-TEACHING DEPARTMENTS.
shall be entitled to -
(A) Earned leave as laid down in Regulation 12.2 for Class A Of ficers.
(B) FURLOUGH
(i) furlough equivalent to 1/12th of an employee’ s active service may be
granted, subject to the condition that he has completed six years’ active
service and returns to University service on the expiry of furlough
unless he had attained the age of retirement;
(ii) furlough shall not be granted until the expiry of six years from his last
return from such leave;
(iii) no one shall be granted more than six months’ furlough after he has
attained the age of retirement;
(iv) the monthly allowance to be granted for the period of furlough shall be
a sum equivalent of half the monthly salary;
(v) not more than two years’ furlough shall be granted at a time during an
employee’ s service in the University .
Provided that furlough shall not be admissible to the employees who joined the
service on or after 26-9-1981.
(C) EXTRAORDINARY LEAVE
The competent authority may in its discretion for any special reason, grant an
employee extraordinary leave of absence but such leave -
(a) shall be without pay;
(b) shall not exceed 3 years at a time;
(c) shall be without pay and shall not count for increment except in the
following cases:
(a) Leave taken on medical certificate;
(b) Cases where the Vice-Chancellor is satisfied that the leave was taken due
to causes beyond the control of the employee, such as inability to join or
rejoin duty due to civil commotion or a natural calamity , provided the
employee has no other kind of leave to his credit;
(c) Leave taken for prosecuting higher studies; and
(d) Leave granted to accept an invitation to a post outside the University .
Provided that the maximum period for which such leave may be availed of shall not
exceed 5 years during the entire service.
(D) LEAVE ON MEDICAL GROUNDS, QUARANTINE LEAVE, MATERNITY LEAVE
AND CASUAL LEAVE.
In accordance with the rules laid down by the Syndicate for non-teaching employees.
12.5. CLASS “C” EMPLOYEES WORKING IN TEACHING DEP ARTMENTS,
COLLEGES AND OTHER ACADEMIC INSTITUTIONS MAINTAINED BY THE
UNIVERSITY.
shall be entitled to -
(A) (i) Summer Vacation ……half of the entire period of summer vacation: dates
CONDITIONS OF SERVICE
128
to be fixed by the Head of the Department.
If an employee is not permitted under orders of the Vice-Chancellor to
avail of the above period of summer vacation, he may in lieu thereof, be given
credit of earned leave on full average pay for such period, not exceeding one
month per year, as may be determined by the competent authority.
(ii) In addition to (i) earned leave on full pay equivalent to 10 days in a year .
Such leave is allowed to be accumulated up to the extent to which it is
allowed in the case of employees working in the non-vacation departments,
but shall be granted only subject to a maximum of 120 days at a time.
(B) LEAVE ON MEDICAL G ROUNDS, QUARANTINE LEA VE, MATERNITY
LEAVE AND CASUAL LEAVE.
In accordance with the rules laid down by the Syndicate for the members of the
non-teaching staff.
12.6. CLASS “C” EMPLOYEES WORKING IN THE ADMINISTRATIVE OFFICES
AND NON-TEACHING DEPARTMENTS
shall be entitled to -
(A) EARNED LEAVE
For every 11 months’ active service an employee may be given credit of one month
earned leave on full pay , which shall be allowed to be accumulated in accordance with the
rules approved by the Syndicate from time to time, for non-teaching employees. No one
shall be granted leave for more than 120 days at a time.
(B) LEAVE ON MEDICAL GROUNDS, QUARANTINE LEAVE, MATERNITY LEAVE
AND CASUAL LEAVE.
In accordance with the rules laid down by the Syndicate for the members of the
non-teaching staff.
 13.  Any case not coming within the purview of the Regulations and/or Rules
approved by the Syndicate, for non-teaching employees, may be decided in such manner
as the Senate in the case of employees of Class A and the Syndicate in the case of
employees of Class B and C may deem fit.
PROVIDENT FUND
14.1. A  Provident Fund called the *Panjab University Provident Fund shall be
established for the benefit of the employees of the University .
14.2. Every whole-time employee of the University appointed against a substantive
post, shall, as a condition of his service, be required to become a depositor in the Panjab
University Provident Fund.
14.3. Any whole time employee temporarily appointed may contribute towards the
Provident Fund from the date of his appointment but the University contribution shall be
credited to his account from the date of his appointment only after confirmation, provided
that there has been no break or interval between the termination of the temporary appointment
and the commencement of the permanent appointment.
CONDITIONS OF SERVICE
* Provisions of the Provident Fund Act apply to the Provident Fund established for the benefit of
the Employees of the Panjab University (vide Government of India’ s Notifications No. F .29-I.R-II/34
and No. F .29-1-(a)-R-II/34, dated 3rd May , 1934, and vide Punjab Government Education Department,
Notification No. 482.C-24/253-9925, dated, Simla, the 19th March,  1953 and vide Punjab Government
Finance Department Notification No. 5523 (4) FRI-66-15201, dated 18-8-1966).
129
14.4. The Syndicate shall also have power to permit any whole-time employee of
the following categories to become a despositor in the Provident Fund:
(i) appointed a gainst temporary *post not likely to be made permanent.
(ii) holding appointment for a fixed term.
14.5. The Syndicate may , at their discretion, allow a permanent employee to continue
to be a depositor in the Fund even during the period of his absence on leave without pay ,
or any other programme approved by the Vice-Chancellor for this purpose, but he shall not
be entitled to University contribution during this period.
14.6. The rate of subscription of an employee to the fund shall be ten per cent
of the +salary of the depositor .
The subscription of the University to the fund shall also be 10% of the +salary
of’ the depositor .
Provided that -
(i) when the calculation involves paise amounting to less than 50 it shall
be ignored and when it amounts to 50 paise or more, full rupee shall be
deducted. Such subscriptions shall be deducted month by month from
the +salary of each depositor by the Registrar or other Officers of the
University whose duty is to pay it and the amount deducted shall be
paid into the University funds to the credit of the depositor .
**(ii) an employee may be permitted to subscribe towards non-contributory
Provident Fund, provided the total subscription towards Provident Fund
i.e. contributory (10 per cent as well as non-contributory shall not
exceed 60% of the monthly salary of the subscriber).
(iii) a University employee shall not be entitled to University contribution towards
his Provident Fund during the period of leave/furlough after retirement;
(iv) Provident Fund-contribution shall be made on +salary and not on leave allowances
for the period that the depositor is on leave or furlough while in service.
14.7. A sum equal to the amount subscribed by the employees on the basis of 10%
of their ++salary during the month shall be contributed at the end of each month to the
Provident Fund by the University and such portion of the amount so contributed shall be
credited to the account of the depositor .
Provided that in the case of a person appointed on probation, the University contribution
shall be credited to his Account, on confirmation, from the date of his appointment.
Provided further that –
(i) the benefit of University contribution to the fund of an employee shall be as under:
(a) Nil, if the period of service put in by an employee is one year or less;
(b) Half the amount of the University contribution will be paid if the period of
service put in is more than one year but less than five years; and
(c) Full amount of the University contribution will be paid if the period of
service put in is more than five years or at the time of superannuation
irrespective of the period of service.
CONDITIONS OF SERVICE
* To apply to those who were appointed in 1955 or thereafter .
+ Salary (for CPF deductions) means ‘Pay’ plus all allowances, excluding house rent allowance.
** To take ef fect from 1.4.1983.
++ Salary (for CPF deductions) means ‘Pay’ plus all allowances, excluding house rent allowance.
130
Provisions of clause (i) shall not apply to persons who joined the University
service before 17-3-1962.
(ii) No employee of the University , who has, in the opinion of the Syndicate,
been guilty of dishonesty or other gross misconduct and has been
consequently dismissed from his employment, shall be entitled to the benefit
of, or to receive any part or share in, any sums at any time contributed by
the University to the fund on his account or the accumulated interest or
profits thereof and the University shall be entitled to recover , as the first
charge, from the amount for the time being at the credit of an employee a
sum equivalent to the amount of any loss or damage at any time sustained
by the University by reason of his dishonesty or negligence, but not
exceeding in any case the total amount of contribution credited to his
account by the University and of any interests or increment which has
accrued on such contributions. This shall also apply to a member of the
University teaching staff who fails to comply with the requirements of the
Bond which he may have executed for grant of leave, etc.
14.8. The following members of the University Press staff shall be entitled to
subscribe to the Provident Fund in accordance with the provisions of the Provident Fund
Act of 1952:
(i) those working on daily wages;
(ii) those who are still temporary; and
(iii) those recruited on or after 15-11-1961.
14.9. The University shall pay interest on all sums deposited in the Provident
Fund and the amount of interest shall be credited to the account of each depositor at a
rate and in the manner to be decided by the Syndicate from time to time.
14.10.  For purposes of calculation of half-yearly interest payable to the depositor ,
amount less than 50 paise will be ignored. If the amount comes to more than 50 paise, it
shall be rounded off to a full rupee.
14.11. The Registrar shall cause to maintain proper accounts relating to the Fund,
showing the account for the time being at the credit of each depositor , and the general
state of the Fund, in such form as the Syndicate may , from time to time, prescribe. Each
depositor shall be supplied with ‘Statement’ which shall show the amounts for the time
being at the credit of the depositor and which shall be in such form as the Syndicate may ,
from time to time, prescribe.
14.12.  Subject to the provisions of Regulation 14.6, the amount standing in the
Fund to the credit of a subscriber shall become payable on the death of a subscriber or
on his quitting the service of the University . Provided that an employee who, on reaching
the age of retirement, is granted extension in service, may be permitted to withdraw fifty
per cent of the Provident Fund standing at his credit.
14.13.  In case of leave granted preparatory to retirement a subscriber may , at the
discretion of the Vice-Chancellor , be permitted to withdraw up to ninety per cent of his
assets in the Provident Fund. If, under any exceptional circumstances, the subscriber does
not retire at the end of the leave, the full am ount withdrawn shall be refunded as a
condition of continued employment. This payment shall not affect the rules in regard to
subscriptions during such leave or the claim to bonus or on the interest on the balance.
14.14.  A depositor may make a declaration signed by him and attested by two
CONDITIONS OF SERVICE
131
witnesses, in his Provident Fund Service Book stating the name or names of the persons to
whom he desires that in the event of his death the whole or any part of the amount of his
deposit shall be paid.Such nomination may at any time, be revoked by the subscriber or
replaced by a fresh nomination. If the employee has made such a declaration then the payment
shall be made in accordance therewith and no succession certificate shall be required. On such
payment being made, the University shall be absolved of all liability in connection therewith.
14.15. Every employee, on leaving University service. or on retirement, shall claim
payment of Provident Fund standing at his credit within one year of its becoming due.
Interest on the Provident Fund shall not be paid to any employee from the date of expiry
of one year of his leaving University service or his retirement.
14.16.  The Syndicate may , from time to time, make rules consistent with these
regulations and with the provisions of the Provident Funds Act, 1925, for -
(a) the conduct of the business of the Fund;
(b) payment of interest on the Provident Fund maintenance or proper accounts of
this fund declaration to be signed by the employee for payment of his Provident
Fund to his nominee in the event of his death, and other procedural matters;
(c) any matter relating to the Fund, or its management, or the investment of
sums at credit of the Fund, or the privilege of the depositor not herein
expressly provided for , and may add to, vary or cancel any rule so made.
15.1. A University employee at the time of his retirement shall be granted by the
Senate in the case of a Class A employee and the Syndicate in the case of a Class B or C
employee, a gratuity of a sum equivalent to one fourth of his *‘Pay’ for each completed six
monthly period of qualifying service subject to 16½  (sixteen and a half) in the case of Class
A & B employees and 17½ (seventeen and a half) times the *’Pay’ in the case of a Class C
employee provided that in no case gratuity shall exceed the amount as fixed by the Punjab
Government from time to time for its own employees.
** In calculating the qualifying service, a fraction of a year equal to three months
and above shall be treated as a completed one half year and reckoned as qualifying service
for determining the amount of gratuity .
In the event of death of any- employee while in service the gratuity from 1.1.1986
shall be admissible at the rate as prescribed by the Punjab Govt. from time to time for its
own employees who pass away while in service.
15.2. The service rendered by an employee under the Central Govt./Central
Autonomous Body or S tate Govt./S tate Autonomous Body , recognised Universities/other
recognised educational institutions including institutions deemed to be Universities, shall, in
his/her absorption in University service count for gratuity , subject to the following conditions:-
(i) If he was born, on pensionable establishment, the service rendered by him
shall be allowed to be counted towards gratuity under the University
irrespect

Excerpt shown. Open the full act in Lexace.

‹ Prev All Punjab acts Next ›