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[Cites 0, Cited by 0] [Section 19] [Entire Act]

State of Rajasthan - Subsection

Section 19(b) in The Rajasthan Municipalities (Class IV Service) Rules, 1964

(b)an employee who works 4 hours a day in one or two shifts subject to a minimum of 24 hours per week shall be regarded as half-time employee, provided that the maximum spread over permissible is not exceeded and shall be given 50% of the wages including allowance fixed for that category' of employment.]