Section 91(1) in Orissa State Financial Corporation (Staff) Regulations, 1975
(1)A Quarantine leave is leave of absence necessitated by orders not to attend office in consequence of the presence of infectious diseases in the family household of an employee. Such leave may be granted by the sanctioning authority prescribed in Regulation for a period not exceeding 21 days, or, in exceptional circumstances 30 days. Any leave necessary for quarantine purpose in excess of this period shall be treated as ordinary leave. Quarantine leave may also be granted when necessarily in continuation of other leave subject to the above maximum. An employee on quarantine leave is not treated as absent from duty and his/her pay is not intermitted.Explanation. - Cholera, small pox, plague, diptheria and Cerebra spinal, menengitise will be treated as infectious diseases for the purpose of this Regulation. In the case of chicken pox quarantine leave should not be sanctioned under the responsible medical officer considers that because of doubt as to the true nature of the disease, for example small pox, there is no reason for grant of such leave.Chapter-VII Compensatory AllowanceSection-IGeneral
