Section 32 in Andhra Pradesh Shops and Establishments Act, 1988
32. Pay during leave and holidays.
- Every employee shall, for the period of the leave allowed under sub-sections (1) and (5) of Section 30 or the holidays allowed under Section 31 be paid at a rate equivalent to the daily average of his wages for the days on which he actually worked during the preceding month exclusive of any earning in respect of overtime.
