Section 23 in Securities and Exchange Board of India (Employees' Service) Regulations, 2001
23. Compensatory allowance.
- Notwithstanding the fact that the whole-time of an employee is at the disposal of the Board, the Board may grant compensatory allowance, not counting as pay, to an employee who is required to work on holidays or to put in extra hours on week days in connection with the Board's work.The rate at, and the circumstances in which such allowance may be drawn shall be determined by the Chairman.
