Section 54 in Haryana State Central Co-operative Bank's Staff Service (Common Cadre) Rules, 1975
54.
54.1Additional General Provisions, -(i)Every employee of the Bank shall conform to and abide by these regulations and shall observe, comply with and obey all orders and directions which may from time to time be given to him by a person or persons under whose jurisdiction, superintendence or control he may for the time being be placed.(ii)Every employee shall serve the Bank honestly and faithfully and shall use his ut¬most endeavour to promote the interest of Bank.(iii)No employee shall take part in politics or in any political demonstration or stand for election to a legislature or local authority or be a member of a political party.54.2Absence from duty. - (i) An employee shall not absent from duty without obtaining prior permission of the competent authority.(ii)An employee, who absents himself from duty without leave or over stays his leave, except under circumstances beyond his control, for which he must tender satisfactory explanation, shall not be entitled to draw any pay and allowances, during such absence or overstay and further be liable for such disciplinary measures as the competent authority may impose. The period of such absence or overstay may, if not followed by termination of service, be created as period spend on earned or sick leave or extra-ordinary leave or half-pay leave, as deemed appropriate by the competent authority at his discretion.(iii)An employee who is habitually late in attendance shall in addition to such other penalty as the competent authority may deem fit to impose have one day of casual leave forefeited for every 3 days he is late in any calender month. Where such an employee has no casual leave due to him the period of leave to be so forefeited may be treated as earned or extra-ordinary or half-pay leave as the competent authority may determine.
