Section 3 in The Punjab Industrial Establishments (National and Festival Holidays and Casual and Sick Leave) Act, 1965
3. National and Festival holidays.
(1)Every worker shall, in each calendar year, be allowed in such manner and on such conditions as may be prescribed -(a)three national holidays of one whole day each on the 26th January, 15th August and 2nd October; and(b)four other holidays on any of the festivals specified in the Schedule appended to this Act :Provided that for purposes of clause (b), where at least ten per centum of the workers of an industrial establishment so desire, they may, in lieu of the festival holidays, avail of two half holidays on any of the festival days of their choice specified in such Schedule after settlement in this behalf has been made between the employer and the representative of the workers in such manner as may be prescribed,(2)The Government may, by notification, add to the Schedule appended to this Act any festival and thereupon the Schedule shall be deemed to be amended accordingly.
