Section 12(1) in The Tamil Nadu Catering Establishments Act, 1958
(1)Every employee who has worked for a period of not less than 240 days in a catering establishment during a calendar year shall be allowed in the subsequent calendar year, leave with wages for a number of days calculated-(i)in the case of an adult, at the rate of one day for every 20 days of work performed by him during the previous calendar year;(ii)in the case of a young person, at the rate of one day for every 15 days of work performed by him during the previous calendar year.Explanation 1. - The leave admissible under this sub-section shall be exclusive of all holidays whether occurring during or at the beginning or at the end of the period of leave.Explanation 2. - For the purpose of this sub-section-(a)any days of lay-off, by agreement or contract or as permitted under the standing orders of the catering establishment concerned;(b)in the case of a female employee, authorised absence for maternity purposes for any number of days not exceeding twelve weeks; and(c)the leave earned in the year prior to that in which the leave is enjoyed;shall be deemed to be days on which the employee has worked for the purpose of computation of the period of 240 days, but not for earning leave.[(1-A) Every employee shall also be allowed in each calendar year leave with wages for a period not exceeding twelve days at the rate of one day for every month on the ground of any sickness incurred or accident sustained by him.] [Inserted by section 11(1) of the Tamil Nadu Catering Establishments (Amendment) Act, 1975 (Tamil Nadu Act 29 of 1975).]
