Subject to the conditions stated below the work of adult male workers employed on urgent repairs in any factory shall be exempt from the provisions of Sections 51, 52, 54, 55 and 56.Conditions(i)When the cast of urgent repairs has arisen, a notice shall be sent within 24 hours of the commencement of the employment of persons employed to carry out the said repairs to the inspector of factories of the region concerned in writing stating the names of persons employed, the precise nature of work and the exact time of commencement of such works. A copy of the said notice shall be affixed at the place mentioned in Section 108(2) before the workers are put on urgent repairs.(ii)A rest period of one hour shall be given as work permits during the working hours.(ii)No workers shall be employed for more than 14 consecutive days without a holiday of 24 consecutive hours.(iv)All the workers working in excess of nine hours a day or 48 hours a week in a factory shall be paid in respect of such additional hours at the rate of twice the ordinary rate of pay in accordance with the provision of sub-section (1) of Section 59 of the Act.(v)Every worker shall be given compensatory holiday in accordance with Section 53 of the Act.Note. - For the purpose of this rule expression "urgent repairs" means (a) any repair to the main driving machinery, and plant necessary to prevent or remedy a breakdown that may cause or has caused, a stoppage of the whole or part of manufacturing process or (b) repairs that are of such nature that failure to execute them would cause a stoppage or serious interruption of a public service :Provided that periodical overhaul or repairs to any machinery in a factory shall not be deemed to be "Urgent Repairs".Loading and Unloading of Railway Wages and Certain Categories of Clerical Staff[Sections 64 (2) (1) and 112]
