Legal Document View

Unlock Advanced Research with PRISMAI

Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Entire Act]

State of Uttar Pradesh - Section

Section 8 in U.P. Distillery Industry (Employment of Workmen and Conditions of Service) Standing Orders, 1986

8. Leave.

(1)All the workmen of the Industrial Establishment shall be entitled for the following leave with full wages during a calendar year :
(a) Annual leave ... As per provisions of the Factories Act.
(b) Casual leave ... Six days.
(c) Sickness leave ... Ten days.
Sickness leave will be discontinued on the introduction of Employees' State Insurance Scheme and will be governed by its provisions.If in any factory the total quantum of casual and sickness leave is more than sixteen days then the existing workmen will continue to enjoy the existing quantum of leave. In the case of new entrants from the date of these Standing Orders, they will be entitled only for leave as per above schedule.
(2)The casual and sickness leave shall not be carried over to next year nor shall the workman be entitled to wages in lieu of unavailed casual leave/sickness leave.
(3)The workmen who are covered under the provisions of the Uttar Pradesh Dookan Aur Vanijya Adhishthan Adhiniyam, 1962, shall be entitled to leave in accordance with the provisions of that Act.
(4)Any workman who desires to obtain leave of absence shall apply to an officer appointed for this purpose. In case the leave applied for is on medical grounds, he shall submit a medical certificate either from the Medical Officer of the factory or from a Registered Medical Practitioner :Provided that if the workman is living in a quarter provided by the industrial establishment, the workman concerned shall submit the certificate from the Medical Officer of the factory :Provided further that no medical certificate will be required if the sickness leave applied for is for a period of not more than two days :Provided also that if the workman has submitted a medical certificate from a Registered Medical Practitioner, he can be required to produce a certificate from the Medical Officer of the factory or from the Government Medical Officer of the District.
(5)Applications for leave of absence for less than three days duration must be made at least twenty-four hours before the commencement of the leave except on medical ground or death in the family in which case the application may be made on the same day.
(6)Application for leave of absence for more than three days duration shall be made at least seven days before the commencement of the leave applied for.
(7)Orders in writing shall be passed by the officer appointed for the purpose on all the applications for leave latest within three days following the receipt of the application, either refusing or sanctioning the leave of absence applied for :Provided that in the case of applications for leave of absence of an urgent nature, orders shall be passed without delay. If the application is refused, the officer shall record his reason for such refusal and if so required by the applicant communicate the reasons to him. The orders passed by the officer shall immediately be communicated to the applicant orally if he is present and in writing when the applicant is not present, provided that the applicant has given his address otherwise the intimation shall be sent at the address available in the records of the Industrial establishment.
(8)A workman granted leave of absence shall be given by the officer appointed a sign pass or certificate in Form 'G' showing the date on which the leave of absence shall have effect, and the date on which the workman shall have to report for work.In the event of a workman absenting himself for more than eight days without any information to the Manager, or remaining absent for more than eight days in excess of the period of leave granted or subsequently extended, he shall automatically lose his lien on his appointment and his name shall be struck off the rolls :Provided if he submits his explanation on his return to the satisfaction of the Manager of his inability to attend his duty, his absence may be condoned by the Manager otherwise his name shall be taken on the list of substitutes.
(9)A record shall be maintained of all leave of absence which is sanctioned.
(10)In the event of a workman applying for an extension of the period of his leave, he shall make an application in writing before the expiry of the sanctioned leave and shall immediately on receipt of such application be informed in writing at the address given whether the extension of leave applied for has been sanctioned, and if so for what period.A certificate of posting granted by the post office shall be deemed to be sufficient proof of a reply having been sent:Provided that the application for the extension of leave shall be made by the workman sufficiently in advance preferably by a telegram or registered post.