Section 35(1) in Orissa State Financial Corporation (Staff) Regulations, 1975
(1)An employee shall not absent himself/herself from his/her duties without having first obtained the permission of the Managing Director nor shall he/she absent himself /herself in case of sickness or accident without submitting within three days of such absence a sufficient medical certificate, provided that in the case of a temporary indisposition the production of a medical certificate may at the absolute discretion of the Managing Director be dispensed with.
