Section 17(5) in Orissa State Financial Corporation (Staff) Regulations, 1975
(5)Nothing in this regulation shall effect the right of the Corporation:(a)to retire or dismiss an employee without notice on pay in lieu thereof in accordance with the provision of the Regulations 18 and 44;(b)to determine the service of an employee without notice or pay in lieu thereof on his/her being certified by the Corporation's Medical Officer to be permanently incapacitated for further continuous service in the Corporation.Explanation I. - The expression 'month' used in this Regulation shall be reckoned according to the English Calendar and shall commence from the day following that on which notice is given by the employee or the Corporation, as the case may be.Explanation II. - A notice given by an employee under sub-regulations (1) and (2) shall be deemed to be proper only if he/she remains on duty during the period of the notice, and an employee shall not be entitled to seat of any leave earned and not availed of by him her against the period of such notice.Explanation III. - If an employee to whom notice is given by the Corporation in pursuance of this Regulation absents himself/ herself from duty without permission during the period of notice he/she shall not be entitled to receive any pay or allowance during the period of absence and shall further be liable to such further penalties as the Managing Director may deem fit to impose.
