Section 30(2) in Life Insurance Corporation of India (Staff) Regulations, 1960
(2)[ an employee who absents himself from duty without leave or overstays his leave shall not be entitled to draw any pay and allowances during such absence or overstayal, and shall further be liable to such disciplinary measures as the competent authority may deem necessary. Provided, however, that the competent authority may treat such period of absence or overstayal, if not followed by termination of service, as period spent on privilege, sick, special or extraordinary leave, but the employee shall not be entitled as of right to such treatment. Provided further that notwithstanding anything contained in Regulation 65 the competent authority may treat such absence or overstayal as period spent on extraordinary leave irrespective of whether the employee has any other leave to his credit or not.] [Notified in Gazette of India, Part-III Section 4 dated 7.8.1971.]
