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[Cites 0, Cited by 0] [Section 25(3)] [Section 25] [Entire Act]

State of West Bengal - Subsection

Section 25(3)(ii) in West Bengal Municipal (Employees' Service) Rules, 2010

(ii)If an employee absents himself abruptly, or applies for leave which is refused in the exigencies of municipal service and shall happen to absent himself from duty, he shall be informed about the consequences, viz. that the entire period of his absence shall be treated as unauthorised absence entailing loss of pay for the period in question which shall he resulting to discharge from his service after completion of the period prescribed in sub-rule (1) of this rule. If however, he report for duty before or after initiation of disciplinary proceedings, he may be taken back for duty because he was not placed under suspension. The disciplinary action may be concluded and the period of absence treated as unauthorized absence resulting in loss of pay and allowances and such service shall not be counted within the service qualifying for Pension, Gratuity etc.