Section 12 in The Insurance Regulatory And Development Authority (Conditions Of Service Of Officers And Other Employees) Regulations, 2000
12. The admissibility, of pay allowances other benefits .-(1) The pay, allowances and other benefits shall not be payable for a part of a month to an officer and other employee who leaves or discontinues his service without due notice during the month, unless such notice has been waived by the competent authority.
(2)The pay, allowances and other benefits shall cease to accrue to an officer and other employee from the date,-(a)he ceases to be in service; or(b)he is dismissed, removed or compulsorily retired from the service; or(c)following the date on which he dies.(3)Where on an appeal or a representation by an officer and other employee, his removal, discharge of suspension from service is revoked after due process, the entitlement to allowance and other benefits shall accrue to him in terms of the order of revocation, passed by the competent authority.
