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State of Uttar Pradesh - Section

Section 9 in U.P. Distillery Industry (Employment of Workmen and Conditions of Service) Standing Orders, 1986

9. Holidays.

- The management in consultation with the workmen's union, will prepare a list of holidays for the next calendar year before the' close of a calendar year and will paste the same on the notice board of the Industrial establishment for the information of all concerned.The following holidays will be admissible to the workmen under these Standing Orders :
Common for All:
1. Republic Day ... One
2. Holi ... One
3. Independence Day ... One
4. Mahatma Gandhi's Birthday ... One
5. Dewali ... One
Restricted Holidays :
1. Raksha Bandhan ... One
2. Janmastami ... One
3. Dushehra ... One
4. Ganga Ashnan/Guru Nanak Birthday ... One
5. Last-Friday of Ramjan ... One
6. Id-ul-Fitr ... One
7. Id-ul-Zuha ... One
8. Moharram ... One
Each workman of the Factory may be allowed to select four holidays out of eight restricted holidays detailed above, subject to the condition that he shall inform the management at least seven days prior to availing each such restricted holiday.If in any Industrial establishment the workmen are entitled to more than nine aforesaid festival holidays then the workmen in that Industrial establishment shall continue to enjoy them and the number of holidays in their case shall not be curtailed.It shall, however, be open to the Management to require the workmen to work on any festival holiday in case of exigencies of work but in such case the workmen so required to work shall be paid one day extra wages.If a festival holiday falls on a weekly holiday then the workmen shall be entitled for one day extra wage in lieu thereof.