Section 30(1) in Tamil Nadu Handloom Workers (Conditions of Employment and Miscellaneous Provisions) Act, 1981
(1)For the leave allowed to him under section 29, an employee shall be paid at the rate equal to the daily average of his total full time earnings for the days on which he had worked during the month immediately preceding his leave exclusive of any overtime earnings and bonus, but inclusive of dearness and other allowances.Explanation I. - In this sub-section, the expression "total full time earnings" includes the cash equivalent of the advantages accruing through the concessional sale to employees of food grains and other articles, as the employee is for the time being entitled to, but does not include bonus.Explanation II. - For the purpose of determining the wages payable to a domestic weaver during leave period or for the purpose of payment of maternity benefit to a woman domestic worker, "day" shall mean any period during which such domestic worker was employed during a period of twenty-four hours commencing midnight for making the handloom fabric.
