Securities And Exchange Board Of India - Subsection
Section 41(2) in Securities and Exchange Board of India (Employees' Service) Regulations, 2001
(2)Accident leave would also be admissible to an employee, who is on tour / duty in connection with the official work of the Board, subject to the period for which leave is necessary for recovery from the injury being certified either by the Board's Medical Officer, or a Government/Municipal doctor.
