Section 25(3) in Occupational Safety, Health and Working Conditions Code, 2020
(3)Notwithstanding anything contained in sub-sections (1) and (2), a sales promotion employee or the working journalist,-(i)in addition to such holidays, casual leave or other kinds of leave as may be prescribed by the Central Government, shall be granted, if requested for-(a)earned leave on full wages for not less than one-eleventh of the period spent on duty;(b)leave on medical certificate on one-half of the wages for not less than one-eighteenth of the period of service;(ii)may accumulate earned leave up to such maximum limit as may be prescribed by the Central Government;(iii)shall be entitled for the limit up to which the earned leave may be either encashed or availed of at a time by him and the reasons for which such limit may be exceeded shall be such as may be prescribed by the Central Government;(iv)shall,-(a)when he voluntarily relinquishes his post or retires from service; or(b)when his services are terminated for any reason whatsoever (not being termination as punishment),be entitled to cash compensation, subject to such conditions and restrictions as may be prescribed by the Central Government (including conditions by way of specifying the maximum period for which such cash compensation shall be payable), in respect of the earned leave earned by him and not availed of;(v)who dies while in service, his heirs shall be entitled to cash compensation for the earned leave earned by him and not availed of his heirs shall be paid the cash compensation in respect of any period of earned leave for which he or his heirs, is or are entitled to cash compensation under clause (iv) or clause (v), which shall be an amount equal to the wages due to him for such period.
