Section 90 in Orissa State Financial Corporation (Staff) Regulations, 1975
90. Maternity Leave.
(1)The Managing Director may grant to a female employee who has put in at least one year of continuous service maternity leave for a period which may extend up to the end of 3 months from the date of its commencement or to the end of six weeks from the date of confinement whichever is earlier, such leave shall not be debited to the leave account of the employee provided that the maternity leave so granted in respect of each female employee should not be for more than two times during the whole period of her service.(2)The leave salary admissible during the period of maternity leave shall be regulated as follows :(a)The substantive pay of on the day before the leave commences; or(b)(i)In respect of the first sixty days of the maternity leave the average monthly pay earned during twelve complete months preceding the month in which the leave commences.(ii)thereafter the average monthly pay earned during the 36 complete months or actual number of complete months whichever is less, preceding the month in which the leave commences.(iii)A female employee may be granted leave of any other kind admissible to be in combination with or in continuation of maternity leave if the request for its grant is supported by sufficient medical certificate.
