Section 29(5) in The Insolvency and Bankruptcy Board of India (Employees' Service) Regulations, 2017
(5)An employee may encash ordinary leave once in two years for a minimum period of 10 days and a maximum period of 30 days:Provided that at the time of such encashment, the balance of leave at his credit after the leave is availed shall not be less than the leave so encashed.
