Section 43(1) in Pension Fund Regulatory and Development Authority (Employees Service) Regulations, 2015
(1)Extraordinary Leave may be granted to an employee when no other leave is due to him and when, having regard to his length of service, sick or special leave is not considered justified by the competent authority. Except in exceptional circumstances, the duration of extraordinary leave shall not exceed 90 days on anyone occasion and 360 days during the entire period of an employee's service.
