Section 25B(1) in The Coal Mines Provident Fund Scheme
(1)For the purpose of paragraph 25A, any kind of leave, other than maternity leave, granted by the employer to an aggregate of 21 days in a calendar year or, where an employee has availed himself of earned leave (including accumulations), the actual number of days of such leave plus five days, days of layoff as defined in clause (kkk) of Section 2 of the Industrial Disputes Act, 1947, days of idleness caused by any lock out which is illegal under Section 24 of the Industrial Disputes Act, 1947 and days of absence from work on account of compulsory attendance in a court of law shall count as days of attendance. (For J&K see paragraph 3 of Appendix-IV).
