Section 93(2) in Maharashtra Factories Rules, 1963
(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]
