Section 11(4) in Meghalaya Shops and Establishment Act, 2003
(4)If an employee entitled to any leave under sub-section (2) is discharged by his employer when he is sick or suffering from the result of an accident the employer shall pay him the wages payable under this Act in respect of the period of the leave to which he is entitled at the time of his discharged in addition to the amount. If any payable to him under sub-section (3)Explanation. - An employee shall be deemed to have completed a period of twelve months continuous service within the meaning of this section, notwithstanding any interruption on services under these twelve months brought about((a)By sickness, accident, or authorise leave including authorised holidays, not exceeding ninety days in the aggregate for all three; or(b)By lock-out; or(c)By strike is not an illegal or(d)By intermittent periods of voluntary unemployment not exceeding thirty days in the aggregate. Authorised leave shall be deemed not to include any weekly holiday allowed under this Act which occurs at the beginning or end of an interruption brought by the leave.
