Section 23(1) in The Insolvency and Bankruptcy Board of India (Employees' Service) Regulations, 2017

[Cites 0, Cited by 0] [Section 23] [Entire Act]

(1)Subject to the provisions of these Regulations, the following kinds of leave may be granted to an employee:

(a)Casual leave and Special casual leave,

(b)Ordinary leave,

(c)Sick leave,

(d)Maternity leave or Paternity leave, as the case may be,

(e)Extraordinary leave,

(f)Accident leave, and

(g)Any other leave, as may be allowed by the Board from time to time.

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