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[Cites 0, Cited by 0] [Section 3(1)] [Section 3] [Entire Act]

Securities And Exchange Board Of India - Subsection

Section 3(1)(g) in Securities and Exchange Board of India (Employees' Service) Regulations, 2001

(g)"duty" includes --
(i)Service as a probationer;
(ii)Period during which an employee is on joining time or training authorised by the Board;
(iii)Period spent on causal leave duly authorised by the competent authority.
(ga)[ "external assignment" means the temporary posting to another organisation, including secondment, tour of duty and staff exchange programme, wherein the accrual and disbursement of remuneration including pay, allowances and perquisites would be borne by the Board.] [Inserted by Notification No. SEBI/LAD-NRO/GN/2018/18, dated 31.5.2018.]