Section 28(1) in The Insolvency and Bankruptcy Board of India (Employees' Service) Regulations, 2017
(1)An employee may be granted special casual leave for not more than 45 days-(i)when the absence from duty is necessitated by quarantine orders of the Board in consequence of any infectious disease in the family or household of any employee; or(ii)when the absence of an employee is due to him having sustained a bodily injury while on duty and the absence is supported by certificate from the Medical Officer authorized by the Board; or(iii)when there are other exceptional circumstances necessitating the grant of special casual leave.
