Section 22 in The Insurance Regulatory And Development Authority (Conditions Of Service Of Officers And Other Employees) Regulations, 2000
22. Grant of special leave .-(1) Notwithstanding anything contained in these regulations, the chairperson or the person authorised by him may permit the grant of any other leave to an officer and other employee in special deserving circumstances.
(2)In particular and without prejudice to the generality of the foregoing power, such leave may provide for all or any of the following, namely:-(a)quarantine leave;(b)special leave arising out of an accident in the course of employment;(c)leave where a person is called to duty in national cause;(d)study leave granted by the authority in cases where the authority feels that study undertaken will be in the overall interest of the Authority.
