Section 27(1) in National Housing Bank Employees (Conduct) Regulations, 1994
(1)An employee shall not absent himself from his duties without having first obtained the permission of the competent authority, nor shall he be absent himself in case of sickness or accident without submitting a medical certificate satisfactory to the competent authority:Provided that in case of unavoidable circumstances where availing of prior permission is not possible or difficult, such permission may be obtained later subject to the satisfaction of the competent authority that such a permission could not have been obtained:Provided further that in case of temporary indisposition the production of a medical certificate may, at the absolute discretion of the competent authority, be dispensed with.
