Section 17 in The Orissa Shops and Commercial Establishments Rules, 1958
17. Sickness leave.
(1)If a worker absents himself from work on ground of illness, he shall, If so required by his employer by a notice in writing, submit a medical certificate signed by a registered medical practitioner or by a registered or recognised Vaidya or Hakim stating the cause of absence and the period for which the worker is in the opinion of such medical practitioner, Vaidya and Hakim, unable to attend to his work.(2)Every application from an employee, for sickness leave under Subsection (3) of Section 14 shall be submitted in writing. The employer shall record his orders on the application and retain them till the end of the succeeding calendar year.
