Section 29 in The Rajasthan Financial Corporation (Staff) Regulations, 1958
29. Employees not to be absent from duty without permission or be late in attendance.
(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.(2)An employee who absents himself from duty without leave or overstays his leave, except under circumstances beyond his control for which he must tender a satisfactory explanation, shall not be entitled to draw any pay and allowances in respect of the period of such absence or overstay. Such unauthorised absence would be treated as misconduct and the employee shall further be liable to such penalties/misconduct as the Managing Director may deem fit. The period of his absence or overstayed may, if not followed by termination of services under Regulation 16 or dismissal under Regulation 37 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 casual leave forfeited for every two days he is late in a month where such an employee has no casual leave due to him the period of leave to be so forfeited may be treated as ordinary or extraordinary leave as the Managing Director may determine.
