Section 31(1) in Tamil Nadu Handloom Workers (Conditions of Employment and Miscellaneous Provisions) Act, 1981
(1)Every employee who undergoes family planning operation shall be entitled to special casual leave with wages for a period not exceeding-(a)six days in the case of a male employee;(b)fourteen days in the case of a female employee; with effect from the day on which he or she had undergone such operation.
