Securities And Exchange Board Of India - Subsection
Section 42(1) in Securities and Exchange Board of India (Employees' Service) Regulations, 2001
(1)Extraordinary leave may be granted to an employee when no other leave is due to him and when, having regard to his length of service, sick or special leave is not considered justified by the competent authority. Except in exceptional circumstances, the duration of extraordinary leave shall not exceed 90 days on any one occasion and 360 days during the entire period of an employee's service.
