Section 3 in The Bihar Industrial Establishments (National and Festival Holidays and Casual Leave) Rules, 1979
3. National and Festival Holidays.
(1)No employee shall be required to work in any industrial establishment, to which the Act applies, on a National Holiday as provided under sub-section (1-a) of Section 3 and on 1st May of each calendar year unless a notice has been served by the management at least 48 hours in advance on such workers requiring them to work on that day. A copy of such notice shall also be displayed on the Notice Board of the establishment.Each such industrial establishment shall also maintain a register of the employees required to work on the National Holiday or on 1st May in Form 1.(2)Each employer of an industrial establishment shall at the beginning of each calendar year or within 60 days from the date of commencement of work in the case of new industrial establishment, display a notice asking his employees to indicate their choice in respect of 4 festival holidays out of the list of festival holidays mentioned in the schedule under sub-section (1) (b) of Section 3 of the Act.(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.
