Section 43(2) in Orissa State Financial Corporation (Staff) Regulations, 1975
(2)Where conviction of an employee is set aside by a higher court, and the employee is acquitted honourable he/she shall be reinstated in service.Explanation. - In this Regulation the expression "termination of the proceedings" shall mean the decision of the lowest Court which first finally disposes of the case, committal or conviction by the lowest court or any of the appellate courts and it shall open to the Corporation to dismiss an employee who is committed to prison or who is convicted of a criminal charge as from the date of the order of the court that convict him/her.
