Section 27 in Pension Fund Regulatory and Development Authority (Employees Service) Regulations, 2015
27. Kinds of leave.
(1)Subject to the provisions of these Regulations, the following kinds of leave may be granted to an employee:(a)Casual leave and Special Casual leave(b)Ordinary leave(c)Sick leave and Special leave(d)Maternity leave or Paternity Leave, as the case may be(e)Extraordinary leave(f)Accident leave(g)Other special leave as may be specified by the Authority(2)Pay during leave shall be drawn at full or half rate of leave pay, according to the kind of leave availed of by the employee provided that no pay shall be admissible during the extraordinary leave.
