Section 61(3) in Pension Fund Regulatory and Development Authority (Employees Service) Regulations, 2015
(3)An employee who is habitually' late in attendance shall, in addition to such other penalty as the competent authority may deem fit to impose, have one day of casual leave forfeited for every three days he is late in a month. Where such an employee has no casual leave due to him, the period of leave to be so forfeited may be treated as ordinary or extraordinary leave as the competent authority may determine.
