Section 35(3) in Orissa State Financial Corporation (Staff) Regulations, 1975
(3)An employee who is habitually late in attendance shall be liable to such penalty as the Managing Director may deem fit to impose or shall, at the discretion of the Managing Director have one day of his/her casual leave forfeited for every three days he/she is late in a month. Where such an employee has not casual leave due to his/her, the period of leave to be so forfeited may be treated as ordinary or extraordinary leave as the Managing Director may determine.
