(1)The Manager shall provide each worker with a card in Form No. 19 (hereinafter called the leave card). The leave card shall be the property of the worker and it shall not be surrendered to the management, unless demanded by the Manager or his agent for the purpose of making entries therein. It shall not be kept by the Manager for more than a week for the purposes of effecting entries therein.A duplicate copy of the leave card may be granted on payment of 15 n.p. :[Provided that in the case of a worker who is discharged or dismissed from service during the course of the year, that is, who is covered under sub-section (3) of Section 79 of the Act, the manager shall issue an abstract from the register of leave with wages within a week from the date of discharge of dismissal as the case may be.] [Inserted by Notification No. 4(a) 4-91-16B, dated 6-4-1995.]
