Section 19 in The Orissa Shops and Commercial Establishments Act, 1956
19. Power to exempt establishment.
- Where the State Government are satisfied that the leave rules applicable to employees in an establishment provide benefits which in their opinion are not less favourable than those for which this Chapter makes provision, they may, by written order, exempt the establishment from all or any of the provisions Of this Chapter, subject to such conditions as may be specified in the order.
