Section 29(7) in The Insolvency and Bankruptcy Board of India (Employees' Service) Regulations, 2017
(7)Notwithstanding sub-regulation (5), an employee , who resigns from service after giving notice of resignation in terms of regulation 8, shall be entitled to encashment of half of the period of ordinary leave at his credit as on the date of resignation subject to a maximum of five months ordinary leave.
