Section 36(5) in Pension Fund Regulatory and Development Authority (Employees Service) Regulations, 2015
(5)For undergoing family planning operation, subject to production of Medical Certificate :-(a)Female Employees:(i)14 days for tubectomy / laproscopy(ii)1 day on the day on which the husband undergoes vasectomy.(iii)1 day on the day of IUD insertion / reinsertion.(b)Male Employees:(i)6 days for vasectomy operation(ii)7 days when the wife undergoes tubectomy / laproscopy.Provided that special casual leave sanctioned under this sub-regulation may be clubbed with any other leave, except casual leave.Explanation 1: - Except in respect of special casual leave sanctioned in terms of sub-regulation (4) of this regulation, the total period of casual leave granted under Regulation 35(1) and the special casual leave granted under this regulation in anyone calendar year shall in no case exceed 45 days and if the grant of leave under the said Regulations shall result in such total period being extended beyond 45 days, any period of absence in excess of 45 days shall be treated, subject to the provisions of Regulation 44(2) as Ordinary, Sick, Special or Extraordinary Leave, as the employee concerned may request and as may be admissible to him.Explanation 2: - Except in respect of special casual leave sanctioned in terms of sub-regulation (4) of this regulation, in computing casual leave under Regulation 35(1) and special casual leave under this Regulation, intervening public holidays shall not be reckoned as day of casual leave or special casual leave as the case may be.
