Section 29(1) in Tamil Nadu Handloom Workers (Conditions of Employment and Miscellaneous Provisions) Act, 1981
(1)Every employee shall be allowed in a calendar year leave with wages,-(i)in the case of an adult, at the rate of one day for every twenty days of work performed by him during the previous calendar year;(ii)in the case of a young person at the rate of one day for every fifteen days of work performed by him during the previous calendar year.Explanation. - The leave admissible under this sub-section shall be exclusive of all holidays whether occurring during, or at the beginning or at the end of, the period of leave.
