(1)Except in the case of worker engaged in any work which for technical reasons must be carried on continuously throughout the day, the compensatory holidays to be allowed under sub-section (1) of section 53 shall be so spaced that not more than two holidays are given in one week.(2)The manager of the factory shall display, on or before the end of the month in which holidays are lost, a notice in respect of workers allowed compensatory holidays during the following month and of the dates thereof, at the place at which the Notice of Periods of Work prescribed under section 61 is displayed. Any subsequent change in the notice in respect of any compensatory holiday shall be not less than three days in advance of the date of that holiday. [The notices in respect of workers allowed the compensatory holidays shall be preserved for a period of one year and shall be produced before the Inspector on demand.] [Added by G.N. dated 1.8.2000 published in MGG Part I-L, Extraordinary p.99](3)Any compensatory holiday or holidays to which a worker is entitled shall be given to him before he is discharged or dismissed and shall not be reckoned as part of any period of notice required to be given before discharge or dismissal.(4)[] [deleted by G.N. dated 1.8.2000 Published in MGG Part I-L, Extraordinary p.99.](5)The register maintained under clause (a) shall be preserved for a period of three years after the last entry in it shall be produced before the Inspector on demand.
