Section 7(3) in U.P. Distillery Industry (Employment of Workmen and Conditions of Service) Standing Orders, 1986
(3)The deduction from wages to be made for the period of absence under these Standing Orders shall be made in accordance with the provisions of the Payment of Wages Act, 1936 :Provided that the Management may in the alternative and at its discretion deal with such absence as a misconduct under the provisions of Standing Orders.
