Section 29(1) in The Rajasthan Financial Corporation (Staff) Regulations, 1958
(1)An employee shall not absent himself from his duties without having first obtained the permission nor shall be absent himself in case of sickness or accident without submitting within three days of such absence a sufficient medical certificate; provided that in the case of temporary indisposition the production of a medical certificate may, at the absolute discretion of the Managing Director, be dispensed with.
