(2)A calendar year’s service referred to in sub-section (1) shall be deemed to have been completed,—(a)in the case of a person employed below ground in a mine, if he has during the calendar year put in not less than one hundred and ninety attendances at the mine; and(b)in the case of any other person, if he has during the calendar year put in not less than two hundred and forty attendances at the mine.Explanation.—For the purpose of this sub-section,—(a)any days of lay-off by agreement or contract or as permissible under the standing order;(b)in the case of a 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 the days on which the employee has worked in a mine for the purpose of computation of the attendances, but he shall not earn leave for these days.
