Section 16A(1) in Bihar Shops & Establishments Act, 1953
(1)Every employee in an establishment shall in addition to the leave admissible under section 16, be entitled to -(a)Casual leave with full pay for 12 days in a Calendar year; and(b)Sick leave on half pay for 12 days in a Calendar year on production of a medical certificate :Provided that the casual leave or the sick leave shall not be accumulative.
