Section 35(1) in Pension Fund Regulatory and Development Authority (Employees Service) Regulations, 2015
(1)An employee shall be eligible for casual leave upto a maximum of 12 working days in each calendar year provided that no employee may take casual leave for less than half day or more than 5 days at a time.Provided that public holidays may not be combined with such leave in such a way as to increase the absence at any one time beyond twelve days. Any casual leave which is extended beyond these limits will be treated as Ordinary Leave in respect of the entire period.Casual leave cannot be suffixed or prefixed with any other kind of leave except with special casual leave.
