(3)A person whose service commences otherwise than on the first day of January shall be entitled to leave with wages in the subsequent calendar year at the rates specified in sub-section (1), if—(a)in the case of a person employed below ground in a mine, he has put in attendances for not less than one half of the total number of days during the remainder of the calendar year; and(b)in any other case, he has put in attendances for not less than two-thirds of the total number of days during the remainder of the calendar year.
