Section 14(3) in The Orissa Shops and Commercial Establishments Act, 1956
(3)In addition to any leave that may be given under Sub-section (1) every employee shall be entitled also during any year to sickness leave not exceeding fifteen days :Provided that sickness leave shall be admissible only after continuous employment for a period of one year :Provided further that the granting of sickness leave shall be subject to such condition as may be prescribed.
