Section 12(5) in The Tamil Nadu Catering Establishments Act, 1958
(5)If an employee does not in any calendar year take the whole of the leave allowed to him under sub-section (1) or sub-section (2), as the case may be, any leave not taken by him shall be added to the leave to be allowed to him in the succeeding calendar year:Provided that the total number of days of leave that may be carried forward to a succeeding year shall not exceed [forty in the case of an adult or fifty] [Substituted for 'thirty in the case of an adult or forty' by Tamil Nadu Act 29 of 1975.] in the case of a young person.
