Section 89(1) in Orissa State Financial Corporation (Staff) Regulations, 1975
(1)Extraordinary leave calculated at the rate of half month for every year of service may be granted to an employee when no ordinary leave is due to him/her and when having regard to his/her length of service sick or special leave is not considered justified. Except in exceptional circumstances the duration of extraordinary leave shall not exceed four months on any one occasion and 12 (twelve) months during the entire period of an employee's service.
