Section 80 in The Rajasthan Financial Corporation (Staff) Regulations, 1958
80. Sick and special leave limit upto which may be granted.
(1)During the full period of his service an employee may be granted special leave, on private affairs and sick leave on medical certificate, for a period calculated at the rate of: -(a)20 days for each completed year of service in case he is an employee in Classes 'A' & 'B', and(b)15 days for each completed year of service in case he is an employee in Class 'C'.Sick or special leave may not be availed of, if ordinary leave is admissible.(2)In case an employee is absent from duty on account of quarantine, the Corporation may, at the request of the employee concerned, treat such absence, up to a maximum period of three months, as ordinary, sick or special leave, if such leave is otherwise permissible. Special or sick leave under this Sub-Regulation may be availed of, even if ordinary leave is admissible.
