Securities And Exchange Board Of India - Subsection
Section 38(2) in Securities and Exchange Board of India (Employees' Service) Regulations, 2001
(2)If an employee dies during the Board's service or who is declared by the Medical Officer of the Board to be completely and permanently incapacitated for further service, he (legal heirs in case of death of an employee) may be granted by the competent authority, cash equivalent to unavailed earned leave to his credit on the date of death, invalidation from service, as the case may be.
