Section 33(3) in The Tamil Nadu Catering Establishments Rules, 1959
(3)If in accordance with any scheme for grant of leave by rotation to the employees framed by the employer, an employee is entitled to go on leave at a particular time of the year and the employee does not require leave at, that 11 time, the employee may be allowed to avail himself of the said period of leave at any other time subject to the employee giving his employer at least a fortnight's notice.
