Section 28(1) in West Bengal Shops and Establishments Rules, 1964
(1)When a woman absents herself from work in accordance with the provisions of these rules, it shall be unlawful for the shop-keeper or the employer, as the case may be, employing her to discharge or dismiss her during or on account of such absence or to give her such notice of discharge or dismissal as will expire during such absence, or to vary any of the conditions of her service to her disadvantage.
