Section 25 in The Insurance Regulatory And Development Authority (Conditions Of Service Of Officers And Other Employees) Regulations, 2000
25. Grant of sick leave .-(1) During the entire period of his service, an officer and other employee may be granted sick leave on medical grounds for a period or periods not exceeding eighteen months:
Provided that in the case of an officer and other employee, the production of a medical certificate may not be necessary if sick leave to be granted does not exceed five days and the competent authority is satisfied with the bona fides of the reason for such leave.(2)Sick leave shall be on half-pay:Provided that where an officer and other employee has served the Authority for at least a period of three years, he may, if he so requests, be permitted to avail himself, during the entire period of his service, of sick leave on leave pay up to a maximum period of nine months and such leave on leave pay will be entered in his sick leave account at twice the amount of leave taken by him.Explanation .-For the purpose of this proviso, service includes probationary service rendered by an officer and other employee prior to confirmation.(3)An officer and other employee may be granted sick leave during the first year of his service on pro rata basis at the discretion of the competent authority.
