Section 9(vii) in The Rajasthan State Warehousing Corporation (Staff) Regulations, 1974
(vii)[ If on account of sickness, accident or the like, an employee is unable to resume his duties by the due date, he shall notify the leave sanctioning authority as aforesaid without any delay and in the event of sickness or accident furnish a medical certificate given by the prescribed appropriate medical authority as per orders/directions of the Government of Rajasthan issued from time to time.] [Substituted by Notification No. RSWC/HO/RSWC (Staff) Regulation 1974/F. 59/10155, dated 20-6-1996, Published in Rajasthan Gazette, Part VII, dated 27-6-1996, page 77, w.e.f. 4-5-1995.]
