Section 19(1) in The Tamil Nadu Building and Construction Workers (Conditions of Employment and Miscellaneous Provisions) Act, 1984
(1)Every worker who undergoes family planning operation shall be entitled to special casual leave with wages for a period not exceeding-(a)six days in the case of a male worker;(b)fourteen days in the case of a female worker with effect from the day on which he or she had undergone such operation.
