Securities And Exchange Board Of India - Subsection
Section 45(7) in Securities and Exchange Board of India (Employees' Service) Regulations, 2001
(7)Where an employee on transfer from one station to another does not avail the entire joining time including special casual leave referred to in sub-regulation (6) or the same has been curtailed due to exigencies of Board's Service, the unavailed joining time will be added to the Ordinary Leave account of the employee.
