Securities And Exchange Board Of India - Subsection
Section 38(1) in Securities and Exchange Board of India (Employees' Service) Regulations, 2001
(1)An employee may be permitted to encash ordinary leave once [every calendar year] [Substituted 'in two years' by Notification No. SEBI/LAD-NRO/EN/2018/09, dated 27.4.2018] for a minimum period of 10 days and a maximum period of 30 days.Provided that at the time of such encashment the employee avails of ordinary leave for a minimum period of 10 days and also has to his credit a balance of leave which shall not be less than the leave so encashed.[Provided the employee has to his credit a balance of 180 days ordinary leaves or more after encashment.] [Substituted by Notification No. SEBI/LAD-NRO/EN/2018/09, dated 27.4.2018]
