Section 65 in Life Insurance Corporation of India (Staff) Regulations, 1960
65. Extraordinary Leave.
- Extraordinary leave may be granted to an employee when no leave is due to him under these Regulations. Except in exceptional circumstances the duration of extraordinary leave shall not exceed three months on any one occasion and 12 months during the entire period of an employee's service. A competent authority may commute retrospectively periods of absence without leave into extraordinary leave.
