(1)Every worker shall be allowed leave with wages for a number of days calculated at the rate of-(a)if an adult, one day for every twenty days of work performed by him, and(b)if a young person, one day for every fifteen days of work performed by him:[* * *][ Explanation ] [Inserted by Act 34 of 1960, Section 6 (w.e.f. 21.11.1960). ][1] [ Explanation renumbered as Explanation 1 thereof by Act 58 of 1981, Section 11 (w.e.f. 26.1.1982).][.-For the purposes of calculating leave under this sub-section,-(a)any day on which no work or less than half a day's work is performed shall not be counted, and(b)any day on which half or more than half a day's work is performed shall be counted as one day.][ Explanation 2.-The leave admissible under this sub-section shall be exclusive of all holidays, whether occurring during, or at either end of, the period of leave.] [ Inserted by Act 58 of 1981, Section 11 (w.e.f. 26.1.1982).]
