- The manager shall cause a notice to be displayed giving the names of all workers whose leave, which has been carried forward has reached the maximum limit allowed under the first proviso to sub-section (5) of section 79, as soon as possible in the first quarter of each calendar year, the notice shall state that no further leave can be carried forward and that application for leave shall be made with one month from the date of the notice. A copy of the notice shall be given to each worker concerned. A copy shall also be delivered at the office of the Inspector.
