Securities And Exchange Board Of India - Subsection
Section 60(1) in Securities and Exchange Board of India (Employees' Service) Regulations, 2001
(1)An employee shall not absent himself from his duties without having first obtained the permission of the competent authority, nor shall absent himself in case of sickness or accident without submitting a requisite medical certificate.Provided that in the case of temporary indisposition, the production of a medical certificate may, at the discretion of the competent authority, be dispensed with.
