Section 15(13) in Karnataka Shops and Commercial Establishments Act, 1961
(13)If the employment of an employee who is entitled to leave under sub-section (1) [x x x] [Omitted by Act 25 of 1997 w.e.f. 12.2.1998.] is terminated by the employer before he has taken the entire leave to which he is entitled or if having applied for and having not been granted such leave, the employee quits his employment before he has taken the leave, the employer shall pay him the amount payable under section 16 in respect of the leave not taken, and such payment shall be made, where the employment of the employee is terminated by the employer, before the expiry of the second working day after such termination, and where an employee quits his employment, on or before the next pay day.
