Section 73 in Orissa State Financial Corporation (Staff) Regulations, 1975
73. Authorities empowered to grant leave.
(1)The power to grant leave shall vest in the Managing Director in the case of officers and subject to such general or special directions as may be issued by him in the Secretary in the case of other employees and, except as provided in these Regulations or in any directions issued by the Managing Director all applications for leave shall be addressed to the authority empowered to grant leave.(2)Willful absence without leave will be treated as misconduct.(3)Unless his leave is extended by the authority empowered to grant leave, an employee who remains absent after expiry of the leave granted to him will not be entitled to any leave salary and the period of absence will be treated as leave as may be due to him from the date of the overstayal of leave begins. If no leave is due, the period will be treated as extraordinary leave.(4)Wilful absence after expiry of leave may make an employee liable for disciplinary action.(5)An employee suffering from T.B. and being treated in recognised sanatorium can be granted extraordinary leave up to one year if the Medical Officer in charge of his treatment in the sanatorium recommends grant of leave and if but for leave the employee would have continued in his post.(6)A leave account shall be maintained for all employees governed by these regulations and the account shall show inter alia accrual of leave, leave taken and the balance of leave.(7)Employees on contract will be governed by the terms of contract regarding grant of leave if there be any if there is no term in the contract regarding grant of leave, they will be governed by these regulations.(8)The grant of leave to an employee shall be subject to the condition that but for the leave, he would have continued to hold a post under the Corporation.
