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[Cites 0, Cited by 0] [Section 42] [Entire Act]

Union of India - Subsection

Section 42(2) in Pension Fund Regulatory and Development Authority (Employees Service) Regulations, 2015

(2)Accident Leave would also be admissible to an employee, who is on tour / duty in connection with the official work of the Authority, subject to the period for which leave is necessary for recovery from the injury being certified either by the Authority's Medical Officer, or a Government/ Municipal Doctor.