Section 20(1) in West Bengal Shops and Establishments Rules, 1964
(1)If a person employed remains absent without leave or beyond the period of leave originally granted or subsequently extended, shop-keeper or the employer, as the case may be, shall, before taking any disciplinary action against the absentee, issue a notice requiring him to explain in writing the reasons of his absence within 15 days of the date of issue of the notice.
