Section 36(4) in The Insolvency and Bankruptcy Board of India (Employees' Service) Regulations, 2017
(4)An employee, who is habitually late in attendance, shall forfeit half day casual leave for each day he is late, in addition to such other penalty as the Board may deem fit to impose:Provided that where such an employee has no casual leave due to him, the period of leave to be so forfeited may be treated as ordinary or extraordinary leave by the Board.
