Section 41 in Pension Fund Regulatory and Development Authority (Employees Service) Regulations, 2015
41. Paternity Leave.
(1)Paternity Leave may be granted to a male Staff member (natural father), with less than two surviving children, during the confinement of his wife for child birth, for a period of fifteen days per child, from fifteen days prior to the delivery or up to six months from the date of such delivery.(2)Paternity Leave may also be granted to a male employee (adoptive father), with less than two surviving children, who has adopted a child through proper legal process, for a period of fifteen days per child within six months from the date of adoption.(3)During the period of Paternity Leave, the employee shall be paid leave pay.(4)Paternity Leave may be combined with any kind of leave other than Casual Leave and Special Casual Leave.(5)The employee shall avail the entire Paternity Leave at one time during the eligible period as mentioned in sub-regulations (1) and (2), as the case may be.
