Section 3(2) in The Maharashtra Unemployment Allowance Payment To Workmen In Factories (For Temporary Period) Act, 1976
(2)The rate of unemployment allowance payable shall be equal to 50 per cent. of the total of the basic wages and dearness allowance that would have been payable to him had he been provided with employment during the temporary period:Provided that where the unemployment is on account of discontinuance or reduction of the supply of power for the reasons stated in sub-section (1), the rate of allowance payable shall be hundred per cent. of the total of the basic wages and dearness allowance.The number of days in each calendar month for which the unemployment allowance shall be paid at the rate aforesaid shall be equal to the average of the total number of days in each month on which a workman has actually worked during a period of one year immediately before the commencement of the temporary period:Provided that, such number of days in each calendar month shall not exceed the number of days in that month on which he is not provided with unemployment.Explanation. — Where the interval between two or more temporary periods is less than one year, then for calculating the period of one year in relation to the last of such temporary periods for the purposes of this sub-section, the temporary period or periods immediately before such last temporary period shall be excluded.
