Section 19 in The Tamil Nadu Building and Construction Workers (Conditions of Employment and Miscellaneous Provisions) Act, 1984
19. Special casual leave for family planning operation.
(1)Every worker who undergoes family planning operation shall be entitled to special casual leave with wages for a period not exceeding-(a)six days in the case of a male worker;(b)fourteen days in the case of a female worker with effect from the day on which he or she had undergone such operation.(2)If any worker who has undergone family planning operation is discharged by his or her employer during the period specified in sub- section (1), the employer shall pay such worker the wages in respect of the period of the special casual leave to which the worker was entitled at the time of discharge.
