Section 27(2) in National Housing Bank Employees (Conduct) Regulations, 1994
(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 during such absence or overstay, and shall further be liable to such disciplinary measures as the competent authority may impose:Provided, however, that the competent authority may, at its absolute discretion, treat such period of absence or overstay, if not followed by discharge, dismissal or termination of services of the employee, as period spent on privilige, sick, special or extra a ordinary leave, but the employee shall not be entitled as of right to such treatment.
