Section 73(6) in Unique Identification Authority of India (Salary, Allowances and other Terms and Conditions of Service of Employees) Regulations, 2020
(6)Notwithstanding anything contained in these regulations, where an employee has balance leave of any kind, but not availed of as on the date of retirement, he may, at his option,(a)be permitted to avail of such leave preparatory for retirement, and on such condition, as applicable for the employees of the Central Government of corresponding grade and level from time to time, or(b)be paid such leave encashment as admissible to the employees of the Central Government of corresponding grade and level from time to time.Explanation. - "Date of Retirement" means the date on which the employee attains the age of superannuation in accordance with the provisions of the regulation or the date on which he is retired by the Authority under sub-regulation (1) of the regulation or the date on which the employee voluntarily retires in terms of sub-regulation (3) or sub-regulation (4) of the regulation, as the case may be.
