Section 38 in The National Institute of Mental Health and Neuro-Sciences, Bangalore Regulations, 2013
38. Absence from duty.
- Unless otherwise decided by the President in exceptional circumstances, any permanent employee of the Institute who remains away from his post, otherwise than on foreign service or because of suspension, for more than five years continuously, with or without leave, shall be deemed to have resigned from the Institute Service:Provided that a reasonable opportunity to explain the reasons for such absence shall be given to that employee before the above provisions are invoked.
