Section 15(4) in The National Dope Testing Laboratory (Service, Administrative & Financial) Bye-Laws, 2009
(4)An employee who is given notice of termination of service under para (3) above may be granted, during the period of notice, such earned leave as may be admissible to him/her in accordance with the previsions contained in Rule 39(6) (a) (i) of the CCS (Leave) Rules 1972.
