Section 10 in Tamil Nadu Industrial Establishments (National, festival and special holidays) Act, 1958
10. Exemptions.
(1)Nothing contained in this Act shall apply to-(a)any employee in a position of management;(b)any employee whose work involves travelling;(c)any industrial establishment under the control of the Central or any State Government, local authority, Reserve Bank of India, a railway administration operating any railway as defined in clause (20) of Article 366 of the Constitution or a cantonment authority; or(2)The Government may, by notification, exempt either permanently or for any specified period any establishment or class of establishments, or person or class of persons from all or any of the provisions of this Act, subject to such conditions as the Government may deem fit.
