Section 76(2) in Unique Identification Authority of India (Salary, Allowances and other Terms and Conditions of Service of Employees) Regulations, 2020
(2)The consequences of unauthorised absence from duty which is not condoned in any manner shall be as follows, namely:-(a)No pay and allowances are admissible during the period of unauthorised absence;(b)No increment or earned leave shall be counted for the period of such unauthorised absence;(c)No gratuity shall be given for the period of interruption in service caused by such unauthorised absence; and(d)Such period can be treated as dies-non.
