Section 33 in The Tamil Nadu Catering Establishments Rules, 1959
33. Grant of leave with wages.
- [x x x] [Sub-rule (1) of rule 33 was omitted by dated the 19th August, 2004 with effect from 16th March, 2005.](2)As far as circumstances permit, members of the same family shall be allowed leave at the same time.(3)If in accordance with any scheme for grant of leave by rotation to the employees framed by the employer, an employee is entitled to go on leave at a particular time of the year and the employee does not require leave at, that 11 time, the employee may be allowed to avail himself of the said period of leave at any other time subject to the employee giving his employer at least a fortnight's notice.
