Section 235(2) in The Tamil Nadu Building and other Construction Workers (Regulation of Employment and Conditions of Service) Rules, 2006
(2)No building worker employed in building or other construction work shall be required or allowed to work on a rest day unless he already had or will have a substituted rest day or a whole day on one of the five days immediately before or after such rest day:Provided that no substitution shall be made which result in a building worker working for more than 10 days consecutively without a rest day for a whole day.
