Securities And Exchange Board Of India - Subsection
Section 35(2) in Securities and Exchange Board of India (Employees' Service) Regulations, 2001
(2)No casual leave may be availed of, except with prior sanction of the competent authority.Provided that if for any genuine reason, it is not possible for an employee to obtain such permission in advance, he shall intimate his absence to such authority within 24 hours.Provided further that such authority may condone the delay, if any, in this behalf if he is satisfied that an employee was not in a position to intimate his absence for reasons beyond his control.
