Section 25(1) in Tamil Nadu Shops and Establishments Act, 1947
(1)Every person employed in any establishment shall be entitled, after twelve months' continuous service, to holidays with wages for a period of 12 days, in the subsequent period of twelve months:Provided that such holidays with wages may be accumulated up to a maximum of [forty- five days] [Substituted vide G.O. Ms. No. 162, Labour and Employment (K2), dated 14th November, 2018.].Explanation. - For the purposes of this sub-section any continuous period of service preceding the date on which this Act applies to any establishment shall also count, subject to a maximum period of twelve months.
