Section 29(2) in The Rajasthan Financial Corporation (Staff) Regulations, 1958
(2)An employee who absents himself from duty without leave or overstays his leave, except under circumstances beyond his control for which he must tender a satisfactory explanation, shall not be entitled to draw any pay and allowances in respect of the period of such absence or overstay. Such unauthorised absence would be treated as misconduct and the employee shall further be liable to such penalties/misconduct as the Managing Director may deem fit. The period of his absence or overstayed may, if not followed by termination of services under Regulation 16 or dismissal under Regulation 37 be treated as period spent on ordinary, sick, special or extraordinary leave, as the Managing Director may determine.
