Section 4 in The Punjab Industrial Establishments (National and Festival Holidays and Casual and Sick Leave) Act, 1965
4. Casual and Sick Leave.
- Every worker shall, in each calendar year, be allowed by the employer casual leave for seven days and sick leave for fourteen days in such manner and on such conditions as may be prescribed.Explanation. - For purposes of this section, such condition may provide that one kind of leave shall not be linked with another kind of leave, whether due under this Act, or under any other law for the time being in force.
