Section 13 in The Tamil Nadu Catering Establishments Act, 1958
13. Wages during leave period.
- For the leave allowed to him under section 12, an employee shall be paid at a rate equal to the daily average of his total full time [wages] [Substituted for 'earnings' by Tamil Nadu Act 29 of 1975.] for the days on which he worked during the month immediately preceding his leave, exclusive of any overtime wages [* * *] [The words 'and bonus but inclusive of dearness allowance and the cash equivalent of the meals and tiffin supplied to the employee free of charge' were omitted by Tamil Nadu Act 29 of 1975.].
