Securities And Exchange Board Of India - Subsection
Section 45(1) in Securities and Exchange Board of India (Employees' Service) Regulations, 2001
(1)Joining time may be granted to an employee by the Chairman to enable the employee-(a)to join a new post to which he is appointed while on duty in his old post; or(b)to join a new post on return from leave of not more than four months' duration although the duration of leave exceeds four months, the employee has not had sufficient notice of his appointment to the new post.
