Section 3 in Tamil Nadu Industrial Establishments (National, festival and special holidays) Act, 1958
3. Grant of [National, festival and special holidays] [Substituted 'National and festival holidays' by Tamil Nadu Act No. 26 of 2017, dated 4.8.2017.].
(1)Every employee shall be allowed in each calendar year a holiday of one whole day on the [26th January, the 1st May, the 15th August and the 2nd October] [Substituted by Tamil Nadu Industrial Establishments (National and Festival Holidays) Amendment Act, 1970 (Tamil Nadu Act 7 of 1970).] and five other holidays each of one whole day for such festivals as the Inspector may, in consultation with the employer and the employees, specify in respect of any industrial establishment.(2)[ Notwithstanding anything contained in sub-section (1), the Government may, having due regard to any emergency or special circumstances prevailing in the State or any part thereof, by notification, declare any other day as a special holiday, to the employees of the industrial establishments, as it may deem fit.] [Added by Tamil Nadu Act No. 26 of 2017, dated 4.8.2017.][xxx] [Proviso was omitted by Tamil Nadu Industrial Establishments (National and Festival Holidays) Amendment Act, 1970 (Tamil Nadu Act 7 of 1970).]
