Section 43(1) in Orissa State Financial Corporation (Staff) Regulations, 1975
(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.
