Section 14(1) in The Rajasthan Shops and Commercial Establishments Act, 1958
(1)Every employee who has worked for a period of 240 days or more in an establishment during a calendar year shall be allowed, during the subsequent calendar year, leave with wages for a number of days calculated at the rate of,-(i)in an adult, one day for every twelve days of work performed by him during the previous calendar year;(ii)if a child, one day for every fifteen days of work performed by him during the previous calendar year.Explanation 1. - For the purpose of this sub-section-(a)any days of lay off, by agreement or contract or as permissible under the standing orders;(b)in the case of female employee, maternity leave 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 in an establishment for the purpose of computation of the period of 240 days or more, but he shall not earn leave for these days.Explanation 2. - The leave admissible under this sub-section shall be exclusive of all holidays whether occurring during or at either end of the period of leave.
