40A. [ Grant of paid holiday to employees on the day of poll. [Inserted by Act No. 20 of 2017, dated 9.9.2017]
(1)Every person employed in any business, trade, industrial undertaking or any other establishment and entitled to vote at an election to Panchayat shall, on the day of poll, be granted a holiday.(2)No deduction or abatement of the wages of any such person shall be made on account of a holiday having been granted in accordance with sub-section (1) and if such person is employed on the basis that he would not ordinarily receive wages for such a day, he shall nonetheless be paid for such day the wages he would have drawn had not a holiday been granted to him on that day.]
