Section 12A in Bihar Shops & Establishments Act, 1953
12A. [ Other holidays. [Inserted by Act 2 of 1975.]
- Every employee in an establishment shall be allowed-(a)a holiday on full pay on the Independence Day, the Republic Day and Mahatma Gandhi's Birthday each year; and(b)such other holidays on full pay upto five days in a year, in connection with such festivals as the State Government may declare from time to time under this Act:Provided that an employee required to work on any such holiday shall be paid remuneration at double the rate of his normal wages calculated by the hour.][For list of holidays under clause (b) see Notification at the end of this Act.]
