Section 11 in The West Bengal Board Of Secondary Education Act, 1963.
11. Leave.
- A person employed in a shop or an establishment shall be entitled-(a)for every completed year of continuous service, to privilege leave on full pay for fourteen days,(b)in every year, to sick leave on half pay for fourteen days on medical certificate obtained from a medical practitioner registered under the Bengal Medical Act, 1914 or any other law for the time being in force,(c)in every year, to casual leave on full pay for ten days, and(d)in the case of women, to maternity leave in accordance with such rules as may be prescribed :Provided that(i)privilege leave admissible under clause (a) may be accumulated up to a maximum of not more than twenty-eight days ;(ii)sick leave admissible under clause (b) may be accumulated up to a maximum of not more than fifty-six days ; and(iii)casual leave admissible under clause (c) shall not be accumulated.Explanation.-In calculating any leave due under this Act employment in any shop or establishment before the application of this Act shall be taken into account.
