Section 13 in Assam Shops and Establishments Act, 1971
13. Anneal leave with waves.
(1)Every employee in an establishment shall be entitled after twelve months' continuous service in that establishment to privilege leave with wages for a period of 16 days in the subsequent period of twelve months, provided that such privilege leave with wages may be accumulated upto maximum period of 30 days.(2)Every employee in an establishment shall also be entitled during every twelve months of continuous service to medical leave with wages for a period not exceeding twelve days on the ground of any sickness incurred or accident sustained by him and to casual leave with wages for a period not exceeding twelve days on any reasonable ground.(3)If an employee entitled to any leave under sub-section (1) is discharged by his employer before he has been allowed the leave, or if having applied for and been refused the leave, he quits his employment before he has been allowed the leave, the employer shall pay him the amount payable under this Act in respect of the leave(4)if an employee entitled to any leave under sub-section (2) is discharged by him employer when he is sick or suffering from the result of an accident, the employer shall nay him the amount payable under this Act in respect of the period of the leave to which he is entitled at the time of his discharge, in addition to the amount if any payable to him under sub-section (3).(5)An employee shall be deemed to have completed a period of twelve months' continuous service within the meaning of this section, notwithstanding any interruption in service during those twelve months brought about (a) by sickness, accident, or authorised leave (including authorised holidays and weekly holidays), not exceeding ninety days in the aggreagate for all three; or (b) by a lock-out; or (c) by a strike which is not an illegal strike : or (d) by intermittent periods of involuntary unemployment not exceeding thirty days in the aggreagate, and authorised leave shall be deemed not to include any weekly holiday allowed under this Act which occurs at the beginning or end of an interruption brought about by the leave.
