- If any worker is absent from work and if he wants to avail himself of the leave with wages due to him to cover the period of illness as provided in sub-section (7) of section 79, he shall, if so required by the manager produce a medical certificate signed by a registered medical practitioner or by a registered or recognised Vaid or Hakim, stating the cause of the absence and the period for which the worker is in the opinion of such medical practitioner, Vaid or Hakim, unable to attend to his work:Provided that if in any village there is no registered medical practitioner or registered or recognised Vaid or Hakim, a certificate of the Sarpanch of Village Panchayat or headman of the village shall be deemed as sufficient for the purpose of this rule.
