Section 78 in The West Bengal Factories Rules, 1958
78. Compensatory holidays.
(1)Except in the case of workers engaged in any work which for technical reasons must be carried on continual throughout the day, the compensatory holidays to be allowed under sub-section (1) of section 53 of the Act shall be so spaced that not more than two holidays are given in one week.(2)The Manager of the factory shall display, on or before the end of the month in which holidays are lost, a notice in respect of workers allowed compensatory holidays during the month in which they are due or the two subsequent months and of the dates thereof, at the place at which the notice of periods of work prescribed under section 61 is displayed. Any subsequent change in the notice in respect of any compensatory holiday shall be made not less than three days in advance of the date of that holiday.(3)No worker shall be discharged or dismissed before he has been given compensatory holidays to which he may be entitled and no such holiday or holidays shall be reckoned as part of any period of notice require to be given before discharge or dismissal.(4)(a)The Manager shall maintain a Register as nearly as possible in Form No.10:Provided that if the Chief Inspector of Factories is of the opinion that any muster roll or register maintained as part of the routine of the factory or return made by the Manager, gives in respect of any or all of the workers in the factory the particulars required for the enforcement of section 53, he may. by order in writing. direct that such muster roll or register or return shall, to the corresponding extent, be maintained in place of, and be treated as, the register or return required under this rule for that factory.(b)The register maintained under clause (a) shall be preserved for a period of three years after the last entry in it and shall be produced before the Inspector on demand.Rule prescribed under sub-section (4) of section 59.
