- If any worker is absent from work due to illness and he wants to avail himself of the leave with wages due to him to cover the whole or part of period of his illness under clause (7) of Section 79 of Chapter VIII, he shall, if required by the Manager, produce a medical certificate signed by a Registered Medical Practitioner or recognised Valid or Hakim stating the cause of the absence and the period for which the worker, is, in the opinion of such medical practitioner, unable to attend to his work, or other reliable evidence to prove that he was actually sick during the period for which the leave is to be availed of.
