Securities And Exchange Board Of India - Subsection
Section 60(2) in Securities and Exchange Board of India (Employees' Service) Regulations, 2001
(2)An employee who absents himself/herself from duty without leave or overstays his leave, except under circumstances beyond his control for which he must tender a satisfactory explanation, shall not be entitled to draw any pay and allowances during such absence or over stayal, and shall further be liable to such disciplinary measures as the competent authority may impose. The period of such absence or overstay may, if not followed by discharge under Regulation 10(4) or compulsory retirement or removal or dismissal under Regulation 79, be treated as period spent on extraordinary leave.
