Section 29(1) in Pension Fund Regulatory and Development Authority (Employees Service) Regulations, 2015
(1)Leave cannot be claimed as a matter of right. When the exigencies of the service so require, discretion to refuse or revoke leave of any description is reserved to the competent authority empowered to grant it, and an employee already on leave may be recalled by that competent authority when it considers necessary in the interests of the service of the Authority.
