Section 16 in The Tamil Nadu Catering Establishments Rules, 1959
16. Change of the festivals specified.
(1)The employer or a majority of the employees or any trade union representing a substantial number of employees in any catering establishment in respect of which festivals have been specified under sub-section (2) of section 11 may, at any time, apply to the Inspector for a change in all or any of the festivals so specified.(2)The application for changing the specified festivals shall be sent to the Inspector having jurisdiction over the area in which the catering establishment is situated in Form No. IV-D in duplicate.(3)The provisions of rule 15 shall mutatis mutandis apply to the change of festivals under this rule.(4)The change made by the Inspector in the specified festivals under this rule shall be communicated to the employer in Form No. IV-C in duplicate. The employer shall, within seven days of receipt of the communication, exhibit in his catering establishment a copy thereof in such manner as can be readily seen and read by the employees. The festivals so changed by the Inspector shall take effect from the 1st day of the calendar year immediately following the year in which such change is effected.
