Section 14(1) in Himachal Pradesh Shops and Commercial Establishments Act, 1969
(1)(a)Every employee who has been in employment for not less than twenty days in any year shall be entitled to one days earned leave for every such twenty days:Provided that a young person shall be entitled to one day's earned leave for every fifteen days of employment.(b)If an employee is discharged or dismissed from or leaves service, he shall be entitled to wages in lieu of the unavailed leave at the rates laid down in clause (a).(c)In calculating leave under this section, fraction of half a day or more shall be treated as one days' leave, and fraction of less than half a day shall be ignored.
