Section 62(2) in Life Insurance Corporation of India (Staff) Regulations, 1960
(2)Notwithstanding what is stated in sub-regulation (1) in the case of an employee who is governed by sub-regulation (1) of Regulation 60A in respect of holidays he may be granted additional casual leave for the number of days by which the holidays declared under the Negotiable Instruments Act in a calendar year fall short of 23½ days and such leave may be availed of during the period of six months from the 1st January of the following calendar year.
