Section 30(5) in The Insolvency and Bankruptcy Board of India (Employees' Service) Regulations, 2017
(5)An employee, who has served the Board for at least a period of three years, may be permitted to avail, during the full period of his service, sick leave on full pay up to a maximum period of nine months and such leave shall be entered in his sick leave account as twice the amount of leave taken by him.
