- If any worker is absent from work due to his illness and he wants to avail himself of the leave with wages due to him to cover the whole or part of the period of his illness under the provisions of Clause (7) of Section 79 of Chapter-VIII as revised by the Factories (Amendment) Act, 1954, he shall, if required by the manager, produce a medical certificate signed by a registered medical practitioner or by a registered or recognised Vaid or Hakim stating the cause of the absence and the period for which the worker is, in the opinion of such medical practitioner, Vaid or Hakim, 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.
