Section 23 in The Insurance Regulatory And Development Authority (Conditions Of Service Of Officers And Other Employees) Regulations, 2000
23. Earned leave .-(1) Every officer and other employee shall be entitled to earned leave at the rate of thirty days for every completed year of service.
(2)The leave so earned shall be credited to the leave account of the officer and other employee half-yearly in each respective calendar year at the rate of fifteen days for every six months of service rendered by such officer and other employee.(3)No officer and other employee, however, shall earn earned leave when he is on leave other than casual leave for a continuous period of more than six months.(4)If an officer and other employee renders less than six months of service in any calendar year, he shall be credited with one day for every twelve days of duty and fractions of a day of earned leave shall be taken as full day if amounting to more than half-only.(5)The period of earned leave, which can be taken at any one time by an officer and other employee, is ten months.(6)An application for grant of earned leave shall normally be submitted fifteen days in advance to the competent authority.(7)An officer and other employee on earned leave shall draw pay equal to leave pay.(8)Where an officer and other employee has accumulated earned leave on the date of retirement, he may be paid a lump sum amount which would be equivalent to pay as defined under these regulations as on the date of his retirement, for the unavailed earned leave subject to maximum of ten months plus all allowances that shall normally be admissible to the officer and other employee concerned during earned leave.
