Section 31 in Tamil Nadu Handloom Workers (Conditions of Employment and Miscellaneous Provisions) Act, 1981
31. Special casual leave for family planning operation.
(1)Every employee who undergoes family planning operation shall be entitled to special casual leave with wages for a period not exceeding-(a)six days in the case of a male employee;(b)fourteen days in the case of a female employee; with effect from the day on which he or she had undergone such operation.(2)If an employee who has undergone family planning operation is discharged by his or her employer during the period specified in sub-section (1), the employer shall pay such employee the amount payable under section 30 in respect of the period of the special casual leave to which the employee was entitled at the time of discharge.
