Section 62(2) in Life Insurance Corporation of India (Staff) Rules, 1960
(2)Notwithstanding what is stated in [sub-rule] (1) in the case of an employee who is governed by [sub-rule] [Substituted 'sub-regulation' by Notification No. G.S.R. 459(E), dated 30.6.2021 (w.e.f. 23.7.1960).] (1) of Regulation 60A in respect of holidays he may be granted additional casual leave for the number of days by which the holidays declared under the Negotiable Instruments Act in a calendar year fall short of 23½ days and such leave may be availed of during the period of six months from the 1st January of the following calendar year.
