Section 35(2) in Pension Fund Regulatory and Development Authority (Employees Service) Regulations, 2015
(2)No casual leave may be availed of, except with prior sanction of the competent authority.Provided that if for any genuine reason, it is not possible for an employee to obtain such permission in advance, he shall intimate his absence to such competent authority within 24 hours.Provided further that such competent authority may condone the delay, if any, in this behalf if he is satisfied that an employee was not in a position to intimate his absence for reasons beyond his control.
