Section 30 in The Working Journalists (Conditions Of Service) And Miscellaneous Provisions Rules, 1957
30. Quarantine leave .-Quarantine leave on full wages shall be granted by the newspaper establishment on the certificate of the authorised medical practitioner designated as such under rule 24 or, where, there is no such authorised medical practitioner, by a district public health officer or other Municipal Health Officer of similar status, for a period not exceeding twenty-one days, or, in exceptional circumstances, thirty days. Any leave necessary for quarantine purposes in excess of that period shall be adjusted against any other leave that may be due to the working journalist.
