Section 25 in The Orissa Minimum Wages Rules, 1954
25. Extra wages for overtime.
- [(1) When a worker works in an employment for more than nine hours on any day or for more than forty-eight hours in any week, he shall, in respect of such overtime work, be entitled to wages at double the ordinary rate of wages.Explanation - The expression "ordinary rate of wages" means the basic wages plus such allowances including the cash equivalent of the advantages accruing through the concessional sale to the person employed of the foodgrains and other articles as the person employed is for the time being entitled to but does not include a bonus.] [Substituted vide Orissa Gazette Extraordinary No. 691/9.5.1991-Notification S.R.O. No. 237/85/ 2.5.1985.](2)[A combined register of overtime working and payment] [Substituted vide O.G.E. No. 454 dated 27.3.2009.] shall be maintained by every employer in Form IV in which entries under the columns specified therein shall be made as and when overtime is worked in any establishment. The register shall be kept at the workspot and maintained up-to-date. Where no overtime has been worked in any wage period a nil entry shall be made across the body of the register at the end of the wage period including also in precise terms the wage period to which the nil entry relates.
