Section 28 in Tamil Nadu Handloom Worker (Conditions of Employment and Miscellaneous Provisions) Rules, 1982
28. Leave Book.
(1)The employer shall provide each employee (including a domestic weaver) with a book in Form VII or Form VIII, as the case may be, (hereinafter referred to as "the leave book").(2)The leave book shall be the property of the employee and the employer shall not demand it except for making entries therein and shall not keep it for more than a week at a time.(3)If an employee loses his leave book, the employer shall provide him with a duplicate copy, on payment often parse, and the particulars shall be copies, in it from the record of the employer.
