Section 14 in National Financial Reporting Authority (Manner of Appointment and other Terms and Conditions of Service of Chairperson and Members) Rules, 2018
14. Leave and Foreign Travel Sanctioning Authority.
(1)The leave sanctioning authority,-(a)for a full-time member, shall be the chairperson and in case of absence of chairperson, the Central Government; and(b)for the chairperson, shall be the Central Government.(2)The Central Government shall be the sanctioning authority for foreign travel of the chairperson or a fulltime member.
