Section 22(1A)(i) in The Delhi Shops and Establishments Act, 1954

[Cites 0, Cited by 14] [Section 22(1A)] [Section 22] [Entire Act]

NCT Delhi - Subsection

Section 22(1A)(i) in The Delhi Shops and Establishments Act, 1954

(i)Privilege leave to which an employee is entitled under clause (a) of sub-section (1) or under any such law, contract, custom or usage, award, settlement or agreement as is referred to in section 3, or any part of such leave, if not availed of by such employee, shall be added to the privilege leave in respect of any succeeding period to which he is so entitled to, however, the total period of such privilege leave which may be accumulated by such employee shall not at any one time exceed three times the period of privilege leave to which he is entitled after every twelve months' employment under that clause or under such law, contract, custom or usage, award, settlement or agreement.

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NCT Delhi - Subsection

Section 22(1A)(i) in The Delhi Shops and Establishments Act, 1954