Section 23 in Sarva Haryana Gramin Bank (Officers and Employees) Service Regulations, 2010
23. Officer or employee not be absent from duty without permission or be late in attendance.
(1)An officer or employee shall not absent himself from his duties without having obtained the permission of the Competent Authority, nor shall be absent himself in case of sickness or accident without submitting a proper medical certificate from a medical practitioner acceptable to the Bank.(2)An officer or employee, who absents himself from duty without leave or overstays his leave, shall not be entitled to draw any pay and allowances for the period of such absence or overstay, and shall be liable to such disciplinary measure as the Competent Authority may impose:Provided that the Competent Authority may, if he is satisfied that the officer or employee has remained absent or over stayed, under the circumstances beyond his control, condone such absence or overstay and direct that such absence or overstay be regularized by admissible leave.
