Section 43 in Orissa State Financial Corporation (Staff) Regulations, 1975
43. Employees arrested for debt of on criminal charge.
(1)An employee who is arrested and detained in custody for a period exceeding a continuous period of 48 hours for debt or on a criminal charge shall be considered as under suspension from the date of his/her arrest, and shall be allowed the payments admissible to an employee under suspension under Regulation 44 until the termination of the proceedings against his/her when an adjustment of his/her pay and allowances shall be made according to the circumstances of the case and in the light of the decision as to whether his/her absence is to be accounted for as a period of duty or leave, the full pay and allowances being given only in the event of the employee being acquitted of all blame and treated as on duty during the period of his/her absence less the period spent by the employee, in actual detention. An employee who is committed to prison for debtor is convicted of any criminal offence shall be liable to dismissal.(2)Where conviction of an employee is set aside by a higher court, and the employee is acquitted honourable he/she shall be reinstated in service.Explanation. - In this Regulation the expression "termination of the proceedings" shall mean the decision of the lowest Court which first finally disposes of the case, committal or conviction by the lowest court or any of the appellate courts and it shall open to the Corporation to dismiss an employee who is committed to prison or who is convicted of a criminal charge as from the date of the order of the court that convict him/her.
