Section 39(2) in Pension Fund Regulatory and Development Authority (Employees Service) Regulations, 2015
(2)Provided that where an employee has served the Authority for at least a period of three years, he may, if he so requests, be permitted to avail, during the full period of his service, sick leave on leave pay upto a maximum period of nine months and such leave on leave pay shall be entered in his sick leave account as twice the amount of leave taken by him.
