Section 34 in The Insolvency and Bankruptcy Board of India (Employees' Service) Regulations, 2017
34. Joining time.
(1)Joining time up to 7 days may be granted to an employee to enable him to join a new office to which he is posted which involves change of headquarters.(2)Where an employee does not avail the entire joining time, the un-availed joining time shall be added to the ordinary leave account of the employee.Chapter - VI Conduct, Discipline and Appeals
