Section 42 in Sikkim Shops and Commercial Establishments Act, 1983
42.
(1)Every employee who undergoes sterilization operation shall be entitled to special casual leave with wages for a period not exceeding(a)six days in the case of a male employee; or(b)fourteen days in the case of a female employee, with effect from the day on which he or she undergoes such operation.(2)If an employee who has undergone sterilization operation is discharged by his or her employer during the period specified in sub-section (1) the employer shall pay such employee wages payable during leave period in respect of the period of special casual leave which the employee was entitled to at the time of his or her discharge.
