Section 65 in Life Insurance Corporation of India (Staff) Rules, 1960
65. Extraordinary Leave.
- Extraordinary leave may be granted to an employee when no leave is due to him under these [Rules] [Substituted 'Regulations' by Notification No. G.S.R. 459(E), dated 30.6.2021 (w.e.f. 23.7.1960).]. Except in exceptional circumstances the duration of extraordinary leave shall not exceed three months on any one occasion and 12 months during the entire period of an employee's service. A competent authority may commute retrospectively periods of absence without leave into extraordinary leave.
