Section 3 in The Orissa Industrial Establishments (National and Festival) Holidays Act, 1969
3. Grant of national and festival holiday.
- [(1)] [Re-numbered vide Orissa Gazette Extraordinary No. 463/30-3-1 992-O.A. No. 17 of 1992.] Every employee shall be allowed in each calendar year a holiday of one whole day on the 26th January, [1st May] [Inserted vide O.A. No. 21 of 1989.], the 15th August and the 2nd October and four other 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 industrial establishment.(2)[ In addition to the holidays provided in Sub section (1), in the event of any general election or bye-election to Parliament or the State Legislative Assembly, the date of every such election as notified by the Election Commission shall be allowed as a holiday of one whole day ;Provided that in the case of a bye-election, the date or such election shall be allowed as a holiday only in respect of employees who belongs to the concerned constituency.] [Inserted vide Orissa Gazette Extraordinary No. 463/30-3-1992-O. A. No. 17 of 1992.]
