Section 14(1) in The Orissa Shops and Commercial Establishments Act, 1956
(1)Every employee who has worked for a period not less than two hundred and forty days in an establishment during a year shall be allowed during the subsequent year, leave with wages for a number of days calculated at the rate of-(i)if an adult, one day for every twenty days of work performed by him during the previous year;(ii)if a child, one day for every fifteen days of work performed by him during the previous year.Explanation 1 - For the purpose of this sub-section-(a)any days of lay-off, by agreement of contract or as permissible under the standing orders of an employer;(b)in the case of a female employee, maternity leave for any number of days not exceeding twelve weeks; and(c)the leave earned during 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 not less than two hundred and forty days but he shall not earn for these days.Explanation 2 - The leave admissible under this sub-section shall be exclusive of all holidays whether occrring during or at either end of the period of leave.
