Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 33] [Entire Act]

Union of India - Subsection

Section 33(1) in The Insolvency and Bankruptcy Board of India (Employees' Service) Regulations, 2017

(1)Extraordinary Leave may be granted in exceptional circumstances to an employee when no other leave is due or admissible to him:Provided that the duration of extraordinary leave shall not exceed 90 days on any one occasion and 360 days during the entire service.