Section 90(1) in Orissa State Financial Corporation (Staff) Regulations, 1975
(1)The Managing Director may grant to a female employee who has put in at least one year of continuous service maternity leave for a period which may extend up to the end of 3 months from the date of its commencement or to the end of six weeks from the date of confinement whichever is earlier, such leave shall not be debited to the leave account of the employee provided that the maternity leave so granted in respect of each female employee should not be for more than two times during the whole period of her service.
