Section 14(2) in The Rajasthan Shops and Commercial Establishments Act, 1958
(2)An employee whose service commences, otherwise than on the first day of January, shall be entitled to leave with wages at the rate laid down in clause (i) or, as the case may be clause (ii) of sub-section (1) if he has worked for two-thirds of the total number of days in the remainder of the calendar year.
