Section 23 in Pension Fund Regulatory and Development Authority (Employees Service) Regulations, 2015
23. Compensatory Allowance.
- Notwithstanding the fact that the whole-time of an employee is at the disposal of the Authority, the Authority may grant compensatory allowance, not counting as pay, to an employee who is required to work on holidays to put in extra hours on week days in connection with the Authority's work.The rate at, and the circumstances in which such allowance may be drawn shall be determined by the Chairperson.
