104. [ Notice of leave with wages. [Substituted by Notification No. 4(a) 4-91-16B, dated 6-4-1995.]
(1)Except in regard to a worker who has given notice of his intention not to avail himself of leave with wages in the year in which these fall due, the manager shall, by a notice displayed at the place at which the notice of the periods of works 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 four weeks from the date of notice unless the worker agrees to take the leave earlier. The necessary entries shall be made in the register of leave with wages and the leave card 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 after the dates fixed for leave only after giving a notice of four weeks to the worker.(4)A worker may exchange the period of his leave with another worker, subject to the approval of the Manager.]
