Section 12(3) in Pension Fund Regulatory and Development Authority (Employees Service) Regulations, 2015
(3)Provided further that the employee shall not be entitled to set off any leave earned and not availed of by him against the period of such notice.In the case of breach by an employee of the provisions of the sub-regulation (2), he shall be liable to pay to the Authority as compensation a sum equal to his substantive pay for the period of notice required of him.Provided that the payment of such compensation may be waived by the Chairperson, at his discretion.
