Section 3(2) in The Orissa Industrial Establishments (National and Festival) Holidays Act, 1969
(2)[ In addition to the holidays provided in Sub section (1), in the event of any general election or bye-election to Parliament or the State Legislative Assembly, the date of every such election as notified by the Election Commission shall be allowed as a holiday of one whole day ;Provided that in the case of a bye-election, the date or such election shall be allowed as a holiday only in respect of employees who belongs to the concerned constituency.] [Inserted vide Orissa Gazette Extraordinary No. 463/30-3-1992-O. A. No. 17 of 1992.]
