Section 17 in The Insurance Regulatory And Development Authority (Conditions Of Service Of Officers And Other Employees) Regulations, 2000
17. Grant of leave .-(1) The power to grant leave shall vest in the competent authority.
(2)All applications for grant of leave shall be addressed to the competent authority before leave is sought to be availed of.(3)Leave shall not be claimed as a matter of right.(4)When the exigencies of the service so require,-(a)the competent authority may refuse leave or revoke leave of any kind already granted;(b)an officer and other employee already on leave may be recalled to duty by the competent authority.(5)Leave earned by an officer and other employee lapses on the date on which he ceases to be in service.(6)The last day of an officer and other employee's leave is the working day preceding that upon which he reports for duty.(7)Pay during leave shall be drawn at full or half rate of leave pay, according to the kind of leave availed of by the officers and other employees, but no pay shall be admissible during extraordinary leave.
