Section 28(2) in The Insolvency and Bankruptcy Board of India (Employees' Service) Regulations, 2017
(2)An employee may be granted special leave for undergoing family planning operation, subject to production of Medical Certificate-(a)in case of female employees:(i)14 days for tubectomy / laparoscopy(ii)1 day on the day on which the husband undergoes vasectomy(iii)1 day on the day of IUD insertion / reinsertion; and(b)in case of male employees:(i)6 days for vasectomy operation(ii)7 days when the wife undergoes tubectomy / laparoscopy:Provided that special casual leave sanctioned under this clause may be clubbed with any other leave, except casual leave.
