Section 24 in The Insurance Regulatory And Development Authority (Conditions Of Service Of Officers And Other Employees) Regulations, 2000
24. Encashment of earned leave .-An officer and other employee may be permitted to encash earned leave once in two years for a minimum period of fifteen days and a maximum period of thirty days:
Provided that at the time of such encashment he has to his credit a balance of leave which shall not be less than the leave so encashed.
