Section 8(4) in U.P. Distillery Industry (Employment of Workmen and Conditions of Service) Standing Orders, 1986
(4)Any workman who desires to obtain leave of absence shall apply to an officer appointed for this purpose. In case the leave applied for is on medical grounds, he shall submit a medical certificate either from the Medical Officer of the factory or from a Registered Medical Practitioner :Provided that if the workman is living in a quarter provided by the industrial establishment, the workman concerned shall submit the certificate from the Medical Officer of the factory :Provided further that no medical certificate will be required if the sickness leave applied for is for a period of not more than two days :Provided also that if the workman has submitted a medical certificate from a Registered Medical Practitioner, he can be required to produce a certificate from the Medical Officer of the factory or from the Government Medical Officer of the District.
