Section 35 in Orissa State Financial Corporation (Staff) Regulations, 1975
35. Employees not to be absent from duty without permission or be late in attendance.
(1)An employee shall not absent himself/herself from his/her duties without having first obtained the permission of the Managing Director nor shall he/she absent himself /herself in case of sickness or accident without submitting within three days of such absence a sufficient medical certificate, provided that in the case of a temporary indisposition the production of a medical certificate may at the absolute discretion of the Managing Director be dispensed with.(2)An employee who absents himself /herself from duty without leave or over stays his/her leave, except under circumstances beyond his/her control for which he/she must tender a satisfactory explanation shall not be entitled to draw any pay and allowances in respect of the period of such absence or overstayal. Such unauthorised absence would be treated as misconduct and the employees shall further be liable to such penalties for misconduct as the Managing Director may deem fit. The period of such absence or overstayal may, if not followed by termination of services under Regulation 17 or dismissal under Regulation 44, be treated as period spent on ordinary sick, special or extraordinary leave as the Managing Director may determine.(3)An employee who is habitually late in attendance shall be liable to such penalty as the Managing Director may deem fit to impose or shall, at the discretion of the Managing Director have one day of his/her casual leave forfeited for every three days he/she is late in a month. Where such an employee has not casual leave due to his/her, the period of leave to be so forfeited may be treated as ordinary or extraordinary leave as the Managing Director may determine.
