Section 19(2) in The Bengal Industrial Employment (Standing Orders) Rules, 1946
(2)If on receipt of the notice, the absentee explains the reasons for his absence to the Manager or the officer authorised by the employer in this behalf, the Manager or the authorised officer concerned may. If the explanation is found satisfactory, regularise the period of unauthorised absence by grant of such leave as may be due to the workman, and treat the remaining period of absence, if any, as absence without wages.
