Section 92 in The West Bengal Factories Rules, 1958
92. Notice of leave with wages.
(1)In a factory where leave scheme has been drawn up in accordance with sub-section (1) and (9) of section 79 of the Act. the Manager shall, by a notice displayed at the place at which the notice of the periods of work required by section 61 is displayed, fix the dates on which leave with wages shall be allowed to each worker or group of workers including any worker who has accumulated his leave. This date shall not, in an individual case, be earlier than two weeks from the date of notice unless the worker agrees to take the leave earlier. The necessary entries shall be made in the Leave with Wages Register and the Leave Book of the worker concerned.(2)As far as circumstances permit, members of the same family, comprising husband, wife and children shall be allowed leave on the same date.(3)The manager may alter the dates fixed for leave only after giving notice of two weeks to the workers.(4)A worker may exchange the period of his leave with another worker, subject to the approval of the manager.
