Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 3] [Entire Act]

State of Bihar - Subsection

Section 3(3) in The Bihar Industrial Establishments (National and Festival Holidays and Casual Leave) Rules, 1979

(3)Every employee shall be allowed to avail of the festival holidays according to his choice indicated under sub-rule (2) unless the management for reasons to be notified 3 days in advance of the beginning of the festival requires as particular worker or a group of workers to work on a particular festival day.