Section 13A in The Kerala Shops and Commercial Establishments Act, 1960
13A. [ Special casual leave for sterilisation operation. [Inserted by Kerala Shops and Commercial Establishments (Amendment) Act, 1969 (32 of 1969)]
(1)Every employee who undergoes sterilisation operation shall be entitled to special casual leave with wages for a period not exceeding-(a)six days in the case of a male employee;and(b)fourteen days in the case of a female employee, with effect from the day on which he or she undergoes such operation.(2)If an employee who has undergone sterilisation operation is discharged by his or her employer during the period specified in sub-section (1) the employer shall pay such employee the amount payable under section 14 in respect of the period of the special casual leave to which the employee was entitled at the time of discharge.][14. Wages during leave period. - (1) For the leave allowed to an employee under section 13 or section 13A, the employee shall be paid at the rate equal to the daily average of his or her total full-time earnings exclusive of any overtime earnings and bonus, but inclusive of dearness allowance and the cash equivalent of any advantage accruing by the supply of meals and by the sale by the employer of foodgrains and other articles at concessional rates for the days on which the employee worked during the month immediately preceding his leave.(2)The amount payable to an employee under sub-section (1) for the leave allowed under section 13A shall be paid to him or her on production of a certificate from such authority and in such form as may be prescribed, to the effect that the employee has undergone sterilisation operation.] [Substituted by Kerala Shops and Commercial Establishments (Amendment) Act, 1969 (32 of 1969)]
