Section 98 in Employees' State Insurance (General) Regulations, 1950
98. Discharge, etc., of employee under certain conditions.-
If the conditions of service of any employee so allow, an employer may discharge or reduce on due notice an employee(i)who has been in receipt of disablement benefit for temporary disablement, after he has been in receipt of such benefit for a continuous period of six months or more;(ii)who has been under medical treatment for sickness other than tuberculosis, leprosy, mental or malignant diseases or has, been absent from work as a result of illness duly certified in accordance with these regulations to arise out of the pregnancy or confinement rendering the employee unfit for work, after the employee has been under such treatment or has been absent from work for a continuous period of six months or more;' [(iii) who has been under medical treatment for any of the following diseases, duly certified in accordance with these regulations, after the employee has been under such treatment for a continuous period of 18 months or more, notwithstanding provisions of clauses (i) and (ii): [Substituted by Noti. No. 12/13/2/76-P&D, dated 11.3.1977. ]Diseases[I. INFECTIOUS DISEASES
