(1)The Manager shall provide every worker with a Leave Book in Form no. 15 not later than the 31st of January of the year following the year in which the worker is employed in the factory. The Leave Book shall be the property of the worker and the worker shall not be required to produce it except for the purpose of making necessary entries therein and a Leave Book so produced shall be returned to the worker within seven days:Provided that-(a)when a worker is discharged or dismissed or when his service is otherwise terminated during the course of a year, the Manager shall give him an abstract of the Leave with Wages Register within a week of the date of discharge or dismissal or of termination of service, as the case may be;(b)the Leave with Wages Register shall always be kept complete and up-to-date and whenever any entry is made in the said register corresponding entry shall simultaneously be made in the Leave Book;(c)whenever any application for grant of leave is refused an entry to the effect shall be made in the Leave with Wages Register and in the Leave Book.Explanation.-The term 'year' means "calendar year".(2)If a worker loses his Leave Book, the Manager shall provide him with another copy on the payment of fifty paise and shall complete it from his record.
