Section 38(1) in Pension Fund Regulatory and Development Authority (Employees Service) Regulations, 2015
(1)An employee may be permitted to encash ordinary leave once in two years for a minimum period of 10 days and a maximum period of 30 days.Provided that at the time of such encashment the employee avails of ordinary leave for a minimum period of 10 days and also has to his credit a balance of leave which shall not be less than the leave so encashed.Provided further that availing of ordinary leave for a minimum period of 10 days is not required in the case of resignation by the employee subject to the condition that the employee gives required notice, as the case may be, under these regulations.
