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[Cites 0, Cited by 0] [Section 62] [Entire Act]

Union of India - Subsection

Section 62(2) in Sarva Haryana Gramin Bank (Officers and Employees) Service Regulations, 2010

(2)
(a)The leave shall be credited to the said leave account at the rate of 5/2 days for each completed calendar month of service, which he is likely to render, in the sick leave or medical leave of the calendar year in which he is appointed,
(b)The credit for the sick leave or medical leave in which an officer or employee is due to retire or resign from the service shall be allowed at the rate of 5/2 days per completed calendar month up to the date of retirement or resignation,
(c)When an officer or employee is removed or dismissed from service or dies while in service, credit of sick leave or medical leave shall be allowed at the rate of 5/2 days per completed calendar month up to the end of the calendar month preceding the calendar month in which he is removed or dismissed from service or dies in service.
(d)Where a period of absence or suspension of an officer or employee has been treated as 'dies non' in a sick leave or medical leave, the credit to be afforded to his sick leave or medical leave account at the commencement of next sick leave or medical leave shall be reduced by one eighteen of the period of 'dies non' subject to a maximum of ten days:
Provided that sick leave or medical leave can be accumulated during his entire service subject to the following conditions, namely -
(i)An officer or employee shall be eligible to receive one month's full emoluments during the period of sick or medical leave:
Provided that if an officer or employee so desires, the Bank may permit him to draw full emoluments in respect of any portion of sick leave granted to him and the twice the amount of such period on full emoluments shall be debited against his sick or medical leave account for this purpose.
(ii)The sick or medical leave shall be granted on pro rata basis during the first year of service;
(iii)The sick or medical leave may be availed of only on production of medical certificate issued by a recognized medical practitioner acceptable to the Bank;
(iv)Any officer or employee desirous of resuming duty on expiry of sick or medical leave shall produce medical certificate issued by a recognized medical practitioner acceptable of the Bank stating that he is fit for duty.
Explanation. - For the purposes of this regulation,-