The Employment Standards Act, 2000 is amended to provide employees with an entitlement to three paid days of leave in certain circumstances related to a designated infectious disease. The entitlement is in addition to the entitlement to unpaid leave currently provided for in that section.
The amendment act also inserts a new provision which provides that an employer is entitled to be reimbursed for payments made to an employee for paid leave taken under Section 50.1 and may apply to the Workplace Safety and Insurance Board for such reimbursement.
Refer to the Amendment Act HERE