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[Cites 0, Cited by 0] [Section 8] [Entire Act]

State of Uttar Pradesh - Subsection

Section 8(1) in U.P. Distillery Industry (Employment of Workmen and Conditions of Service) Standing Orders, 1986

(1)All the workmen of the Industrial Establishment shall be entitled for the following leave with full wages during a calendar year :
(a) Annual leave ... As per provisions of the Factories Act.
(b) Casual leave ... Six days.
(c) Sickness leave ... Ten days.
Sickness leave will be discontinued on the introduction of Employees' State Insurance Scheme and will be governed by its provisions.If in any factory the total quantum of casual and sickness leave is more than sixteen days then the existing workmen will continue to enjoy the existing quantum of leave. In the case of new entrants from the date of these Standing Orders, they will be entitled only for leave as per above schedule.