Section 15 in Karnataka Shops and Commercial Establishments Act, 1961
15. Annual leave with wages.
- [(1) Every employee in an establishment shall be entitled to leave with wages and shall be allowed to avail such leave for the number of days calculated at the rate of, -(i)one day for every twenty days work performed by him, in case of an adult;(ii)one day for every fifteen days of work performed by him, in case of a young person;Explanation. - For the purpose of this sub-section, -(a)any day of lay-off, by agreement or contract as permissible under the standing order or for any other reasons beyond the employer's control;(b)in the case of female employee, maternity leave for any number of days not exceeding twelve weeks; and(c)the leave earned in the year prior to that in which the leave is enjoyed:-shall be deemed to be days on which the employee has worked in an establishment for the purposes of computation of leave under this section, but the employee shall not earn leave for that period.] [Substituted by Act 25 of 1997 w.e.f. 12.2.1998.](2)[ x x x] [Omitted by Act 25 of 1997 w.e.f. 12.2.1998.](3)Every employee shall also be entitled during the first twelve months of continuous service and during every subsequent twelve months of such service in any establishment to leave with wages for a period not exceeding twelve days, on the ground of any sickness incurred or accident sustained by him or for any other reasonable cause.(4)If an employee is discharged or dismissed from service during the course of the year he shall be entitled to leave with wages at the rates laid down in sub-section (1) even if he has not worked for the entire period specified in sub-section (1) [x x x] [Omitted by Act 25 of 1997 w.e.f. 12.2.1998.] entitling him to earn leave.(5)If an employee entitled to any leave under sub-section (3) is discharged or dismissed from service when he is sick or suffering from the result of an accident, the employer shall pay him the amount payable under this Act in respect of the period of the leave to which he was entitled at the time of his discharge or dismissal, in addition to the amount, if any, payable to him under sub-section (4).(6)In calculating leave under this section, fraction of leave of half a day or more shall be treated as one full day's leave, an fraction of less than half a day shall be omitted.(7)If an employee does not in any one 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 the days of leave that may be carried forward to a succeeding year shall not exceed thirty days in the case of an adult and forty days in the case of a young person:Provided further that an employee who has applied for leave with wages but has not been given such leave in accordance with any scheme laid down in sub-sections (10) and (11) shall be entitled to carry forward the unavailed leave without any limit.(8)An employee may at any time apply in writing to the manager of the establishment, not less than ten days before the date on which he wishes his leave to begin, to take all the leave or any portion thereof allowable to him during the calendar year:Provided that the number of times in which leave may be taken during any year shall not exceed three or such number as may be agreed upon between the employer and the employee.(9)If any employee wants to avail himself of the leave with wages due to him under sub-section (3), he shall be granted such leave even if the application for leave is not made within the time specified in sub-section (8), and in such a case wages as admissible under section 17 shall be paid not later than fifteen days from the date on which the leave begins.(10)For the purpose of ensuring continuity of work in an establishment, the employer in agreement with the representatives of employees therein, chosen in the prescribed manner, may formulate a scheme in writing whereby the grant of leave allowable under this section may be regulated.(11)A scheme formulated under sub-section (10) shall be posted in convenient places in the premises of the establishment and shall be in force for a period for twelve months from the date on which it comes into force and may thereafter be renewed, with or without modification, for a further Shops and Commercial Establishments [1962: KAR. ACT 8 22 period of twelve months at a time by the employer in agreement with the representatives of the employees as specified in sub-section (10).(12)An application for leave which does not contravene the provisions of sub-section (8) shall not be refused, unless the refusal is in accordance with the scheme for the time being in operation under sub-sections (10) and (11).(13)If the employment of an employee who is entitled to leave under sub-section (1) [x x x] [Omitted by Act 25 of 1997 w.e.f. 12.2.1998.] is terminated by the employer before he has taken the entire leave to which he is entitled or if having applied for and having not been granted such leave, the employee quits his employment before he has taken the leave, the employer shall pay him the amount payable under section 16 in respect of the leave not taken, and such payment shall be made, where the employment of the employee is terminated by the employer, before the expiry of the second working day after such termination, and where an employee quits his employment, on or before the next pay day.(14)The unavailed leave of an employee shall not be taken into consideration in computing the period of any notice required to be given before discharge or dismissal.
