Section 26(3) in The Tamil Nadu Beedi Industrial Premises (Regulation of Conditions of Work) Act, 1958
(3)If an employee is discharged or dismissed from service during the course of the year, he shall be entitled to leave with wages at the rate laid down in sub-section (1) even if he has not worked for the entire period;-specified in sub-section (1) or sub-section (2) entitling him to earn leave.
