Section 64 in Life Insurance Corporation of India (Staff) Rules, 1960
64. Sick Leave.
- An employee shall be entitled to sick leave on medical certificate at the rate of one month for each completed year of service subject to a maximum of sixteen months throughout the service [in the Corporation] [The words 'but not exceeding 120 days' deleted vide notification dated 9.12.1988 (G.S.R. No. 1166-E)][Provided that the casual leave and the additional casual leave admissible to an employee under [sub-rule] [Notified in Gazette of India, Part-III, Section 4 dated 7.8.1971.] (1) and (2) of Regulation 62 and not availed of by him shall be converted into additional sick leave on full pay upto a maximum of two months or on half pay upto a maximum of four months during the entire period of his service to be availed of by him on medical certificate.Provided further that if an employee is suffering from any of the [major diseases of cancer, leprosy. T.B., paralysis, mental diseases, brain tumor, cardiac ailments or kidney diseases] [Notified in Gazette of India, Extraordinary, Part-II Section 3 Sub-Section (i) dated 25.09.1989.] he may be allowed special sick leave on half pay for a period not exceeding six months if he has to his credit no sick leave admissible to him.]
