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[Cites 0, Cited by 0] [Section 13(6)] [Section 13] [Entire Act]

Union of India - Subsection

Section 13(6)(b) in Pension Fund Regulatory and Development Authority (Employees Service) Regulations, 2015

(b)be paid a lumpsum amount which would be equivalent to pay as defined in Regulation 3(1)(j) of these Regulations as on the date of his retirement, for the unavailed ordinary leave earned subject to maximum of ten months plus all allowances normally admissible to the employee concerned during ordinary leave, after which he shall retire.