Section 29(8) in The Insolvency and Bankruptcy Board of India (Employees' Service) Regulations, 2017
(8)Notwithstanding anything contained in these Regulations, where an employee has ordinary leave but not availed of as on the date of retirement, he shall, at his option be permitted to avail the leave or be paid a lump sum amount equivalent to the pay as on the date of his retirement, for a maximum period of 10 months.
