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[Cites 0, Cited by 0] [Section 15(1)] [Section 15] [Entire Act]

State of Odisha - Subsection

Section 15(1)(f) in The Orissa Grama Rakshi Rules, 1969

(f)shall not remain absent from duty or from his Beat without obtaining previous permission of the officer-in-charge of the police-station; provided that if for any reason he is unable temporarily to perform his duties or remains absent from the Beat with permission of the Officer-in-charge of the police-station, he shall give a suitable substitute duly approved by the officer-in-charge of the police-station to perform his duties. Absence from duty on private grounds shall in no case, exceed a fortnight and in very special circumstances, one month. The officer-in-charge of a police-station may permit absence on private grounds for a fortnight with a substitute promptly keeping the sub-divisional Police-officer informed. Absence from duty for a period exceeding a fortnight will require the permission of the [Sub-Divisional Police-officer] [Substituted vide Orissa Gazette Part III-A/26.10.1984.] The officer-in-charge may similarly permit absence on medical grounds up to a fortnight with a substitute. For periods exceeding a fortnight the orders of the [Sub-divisional Police-officer] [Substituted vide Orissa Gazette Part III-A/26.10.1984.] should be taken. Absence on private grounds exceeding a period of one month shall automatically entail discharge from service;