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[Cites 0, Cited by 0] [Section 13(5)] [Section 13] [Entire Act]

Securities And Exchange Board Of India - Subsection

Section 13(5)(b) in Securities and Exchange Board of India (Employees' Service) Regulations, 2001

(b)be paid a lump sum amount which would be equivalent to pay as defined in Regulation 3(1)(j) of these Regulations as on the date of his retirement, for the un-availed ordinary leave earned subject to maximum of ten months plus all allowances normally admissible to the employee concerned during ordinary leave, after which he shall retire.