Section 27 in The Tamil Nadu Beedi Industrial Premises (Regulation of Conditions of Work) Act, 1958
27. Wages during leave period.
(1)For the leave allowed to him under section 26, an employee shall be paid at a rate equal to the daily average of his total full-time earnings for the days on which he worked during the month immediately preceding his leave exclusive of any overtime and bonus, but inclusive of dearness allowance.(2)An employee who has been allowed leave for not less than four days in the case of an adult and five days in the case of a young person shall, before his leave begins, be paid wages due for the period of the leave allowed.
