Section 23 in The Kerala Minimum Wages Rules, 1958
23. Weekly holidays.
(1)Unless otherwise permitted by the Government, no worker shall be required or allowed to work in Scheduled employment, on the first day of the week (hereinafter referred to as the said day) except when he was or will have a holiday for the whole day on one of the three days immediately before or after the said day. Every worker who shall be required or allowed to work in a scheduled employment on the said day shall be paid wages equal to his average daily wages during the week he has last worked:Provided that the weekly holiday may be substituted by another day:Provided further that no substitution shall be made which will result in any worker working for more than ten days consecutively without a holiday for a whole day.(2)Where in accordance with the provision of Sub-rule (I), any worker works on the said and has had a holiday on one of the three days immediately preceding it. the said day shall, for the purpose of calculating his weekly hours of work, be included in the preceding week.Explanation. - For the purposes of this rule week shall mean a period of seven days beginning at mid-night on Saturday night.(3)Nothing in this rule shall be deemed to affect the provisions of the Madras Shops and Establishments Act, 1947 and the Travancore-Cochin Shops and Establishments Act, 1125.
