Section 3(1)(g) in Pension Fund Regulatory and Development Authority (Employees Service) Regulations, 2015

[Cites 0, Cited by 0] [Section 3(1)] [Section 3] [Entire Act]

(g)"duty" includes ---

(i)Service as a probationer;

(ii)Period during which an employee is on joining time or training authorised by the Authority;

(iii)Period spent on causal leave duly authorised by the competent authority.

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