95. [ Leave Book. [Substituted vide Punjab Government Notification No. G.S.R. -163/C.A.-63/48/Section 112/Amd. (7)/66, dated the 6-7-1966.]
(1)The manager shall provide each worker with a book in Form No. 15 (hereinafter called the leave book) within one month following the month in which the worker is taken in employment. The leave book shall be the property of the worker and the manager or his agent shall not demand it except to make relevant entries therein, whenever necessary, and shall not keep it for more than a week at a time.(2)If a worker loses his leave book, the manager shall provide him with another copy on payment of 15 paise duly completed from his record, within a week of the payment.]
