Securities And Exchange Board Of India - Subsection
Section 36(6) in Securities and Exchange Board of India (Employees' Service) Regulations, 2001
(6)[ Subject to the exigencies of work and approval by the competent authority, differently abled employees, as defined in the Rights of Persons with Disabilities Act, 2016, may be granted, in a calendar year, a maximum of ten days of special casual leave for participating in Conference, Seminars, Trainings or Workshops related to disability and development related programs and a maximum of four days of special casual leave for specific requirements relating to the disability of the employee: [Inserted by Notification No. SEBI/LAD-NRO/GN/2018/29, dated 13.8.2018.]Provided that the grant of special casual leave under this sub-regulation shall be subject to such terms and conditions as may be decided by the competent authority from time to time.]
