Section 11 in The Tamil Nadu Catering Establishments Act, 1958
11. Holidays.
(1)Every employee shall be allowed in each week a holiday of one whole day.(2)Every employee shall be allowed in each calendar year a holiday of one whole day [on the 26th January, the 1st May, the 15th August and the 2nd October] [Substituted for 'the 26th January and the 15th August' by Tamil Nadu Act 29 of 1975.] and five holidays each of one whole day for such festivals as the Inspector may, in consultation with the employer and the employees, specify in respect of any catering establishment.(3)(a)Notwithstanding any contract to the contrary, no deduction shall be made from the wages of any employee on account of any holiday allowed to him under sub-section (1) or sub-section (2).(b)Every employee shall be paid wages [* * *] [The expression 'at the ordinary rates of wages as defined in the Explanation to section 8' was omitted by Tamil Nadu Act 29 of 1975.] for each of the holidays allowed to him under sub-section (2).(4)[ (a) Notwithstanding anything contained in sub-section (2), any employee may be required by the employer to work on any holiday allowed under that subsection, if the employer has not less than twenty-four hours before such holiday,-] [Substituted for Tamil Nadu Act 42 of 1961.](i)served in the prescribed manner on the employee a notice in writing requiring him to work as aforesaid; and(ii)sent to the Inspector and exhibited in the premises of the catering establishment a copy of such notice.(b)[ Where an employee works on any holiday allowed under sub-section (2), he shall, at his option, be entitled to- [Substituted by Tamil Nadu Act 29 of 1975.](i)twice the wages for such day, or(ii)wages for such day and to avail himself of a substituted holiday with wages on one of the three days immediately before or after the day on which he so works.]
