Section 89 in Orissa State Financial Corporation (Staff) Regulations, 1975
89. Extraordinary leave.
(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.(2)An employee may be granted extraordinary leave in combination with or in continuation of leave of any other kind admissible to the employee; and may commute retrospectively period of absence without leave into extraordinary leave.(3)No pay allowances are admissible during the period of extraordinary leave.
