Section 4(4) in The Sales Promotion Employees (Conditions Of Service) Act, 1976
(4)A sales promotion employee shall,—(a)when he voluntarily relinquishes his post or retires from service, or(b)when his services are terminated for any reason whatsoever (not being termination as punishment),be entitled to cash compensation, subject to such conditions and restrictions as may be prescribed (including conditions by way of specifying the maximum period for which such cash compensation shall be payable), in respect of the earned leave earned by him and not availed of.
