Securities And Exchange Board Of India - Subsection
Section 38(3) in Securities and Exchange Board of India (Employees' Service) Regulations, 2001
(3)[ An employee of the Board who resigns from service after giving proper notice of resignation, in terms of regulation 12, may be permitted encashment of half of the period of ordinary leave at his/her credit as on the date of resignation subject to a maximum of five months ordinary leave.] [Inserted by SEBI (Employees' Services) (Amendment) Regulations, 2010, w.r.e.f. 3-5-2003.]
