Section 35(2) in Orissa State Financial Corporation (Staff) Regulations, 1975
(2)An employee who absents himself /herself from duty without leave or over stays his/her leave, except under circumstances beyond his/her control for which he/she must tender a satisfactory explanation shall not be entitled to draw any pay and allowances in respect of the period of such absence or overstayal. Such unauthorised absence would be treated as misconduct and the employees shall further be liable to such penalties for misconduct as the Managing Director may deem fit. The period of such absence or overstayal may, if not followed by termination of services under Regulation 17 or dismissal under Regulation 44, be treated as period spent on ordinary sick, special or extraordinary leave as the Managing Director may determine.
