Section 80(2) in The Rajasthan Financial Corporation (Staff) Regulations, 1958
(2)In case an employee is absent from duty on account of quarantine, the Corporation may, at the request of the employee concerned, treat such absence, up to a maximum period of three months, as ordinary, sick or special leave, if such leave is otherwise permissible. Special or sick leave under this Sub-Regulation may be availed of, even if ordinary leave is admissible.
