Section 26(1) in The Tamil Nadu Beedi Industrial Premises (Regulation of Conditions of Work) Act, 1958
(1)Every employee who has worked for a period of not less than 240 days in a beedi industrial premises during a calendar year shall be allowed in the subsequent calendar year, leave with wages for a number of day calculated-(i)in the case of an adult at the rate of one day for every twenty days of work performed by him during the previous calendar year;(ii)in the case of young person, at the rate of one day for every fifteen 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 as permitted under the Standing Orders of the beedi industrial premises concerned;(b)in the case of a female employee, authorised absence for maternity purposes for any number of days not exceeding twelve weeks;(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.
