Section 22(2) in The Insurance Regulatory And Development Authority (Conditions Of Service Of Officers And Other Employees) Regulations, 2000
(2)In particular and without prejudice to the generality of the foregoing power, such leave may provide for all or any of the following, namely:-(a)quarantine leave;(b)special leave arising out of an accident in the course of employment;(c)leave where a person is called to duty in national cause;(d)study leave granted by the authority in cases where the authority feels that study undertaken will be in the overall interest of the Authority.
