93. Leave book. (1) The Manager shall provide each worker who has become entitled to leave during a calendar year with a book in Form No. 17 (hereinafter called the Leave Book) not later than 31st January of the following calendar year. The Leave Book shall be the property of the workers, and the Manager or his agent will not demand it except to make entries of the date, holidays, or interruptions in service, and shall not keep it for more than a week at a time:
Provided that in case of a worker who is discharged or dismissed form Service during the Course of the year i.e. who is covered under sub-section (3) of section 79 of the Factories Act, 1948, the Manager shall issue an abstract from the 'Register of leave with Wages" in (Form No. 16) within a week from the date of discharge or dismissal, as the case may be.(2)If a worker loses his Leave Book, the Manager shall provide him with another copy on the payment of 15 naya paise and shall complete it from his record.
