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Union of India - Section

Section 22 in The Insolvency and Bankruptcy Board of India (Employees' Service) Regulations, 2017

22. Leave not a matter of right.

(1)Leave cannot be claimed as a matter of right.
(2)The Board may refuse to grant leave to an employee, may revoke leave already granted to an employee or may recall an employee on leave when the exigencies of the service so require.