Securities And Exchange Board Of India - Subsection
Section 36A(4) in Securities and Exchange Board of India (Employees' Service) Regulations, 2001
(4)Approving authority for special hardship leave. - Approving authority for special hardship leave for female employees in grade 'D' and above, shall be the Whole Time Member in charge of the concerned department where such female employee is serving, and in other cases, the approving authority shall be the Executive Director in charge of the concerned department where such female employee is serving.
