Section 25A in Tamil Nadu Handloom Worker (Conditions of Employment and Miscellaneous Provisions) Rules, 1982
25A. [ Employment of employees in more than one industrial premises. [Rule 25-A was inserted by G. O. Ms. No. 1751, Labour, dated the 8th September 1986.]
(1)An employee may be employed in. more than one industrial premises on the same day, with the previous approval of the Inspector, subject to the following conditions, namely:-(i)He shall not be employed for more than eight hours in all or any one day;(ii)He shall receive a weekly holiday in accordance with the provisions of section 22;(iii)Every employee who is required to work in another industrial premises on the same day shall carry with him a card in which the following particulars shall be entered by the employer of the first industrial premises.(a)his normal periods of work as in the notice of periods of work for the day;(b)the period or periods he has worked in the first industrial premises for the day.(2)The employer of the second industrial premises in which he is to work for the rest of the day shall enter in the card the period or periods, he has worked for the day in his industrial premises. The employers of both the industrial premises in which the employee has worked for the day on the same day shall send to the Inspector of an extract of the card mentioned above not later than three days from the date on which the employee has so worked in the two industrial premises on the same day.(3)The Inspector will communicate his approval within three days from the date of receipt of application for approval from the employer of an industrial premises under the rule, and if the Inspector does not communicate his approval within such time, it shall be deemed to have been approved.]
