Section 8(8) in U.P. Distillery Industry (Employment of Workmen and Conditions of Service) Standing Orders, 1986
(8)A workman granted leave of absence shall be given by the officer appointed a sign pass or certificate in Form 'G' showing the date on which the leave of absence shall have effect, and the date on which the workman shall have to report for work.In the event of a workman absenting himself for more than eight days without any information to the Manager, or remaining absent for more than eight days in excess of the period of leave granted or subsequently extended, he shall automatically lose his lien on his appointment and his name shall be struck off the rolls :Provided if he submits his explanation on his return to the satisfaction of the Manager of his inability to attend his duty, his absence may be condoned by the Manager otherwise his name shall be taken on the list of substitutes.
