Securities And Exchange Board Of India - Subsection
Section 29(1) in Securities and Exchange Board of India (Employees' Service) Regulations, 2001
(1)Leave cannot be claimed as a matter of right. When the exigencies of the service so require, discretion to refuse or revoke leave of any description is reserved to the authority empowered to grant it, and an employee already on leave may be recalled by that authority when it considers necessary in the interests of the service of the Board.Lapse of leave on cessation of service
