Section 23(4) in The Delhi Minimum Wages Rules, 1950
(4)Any employee shall be granted for the rest day wages equal to the average daily wages during the preceding week; and in case he works on the rest day and has been given a substituted rest day, the employee shall be paid, in addition to the wages payable for the rest day on which he has worked wages for the substituted rest day equal to the average daily wages during the preceding week :Provided that no such wages for the rest day or for the substituted rest day shall be payable where the minimum daily rate of the wages the employees as notified under the Act had been worked out by dividing the minimum monthly rate of wages by twenty six and if any difficulty or doubt arises in this regard the same shall be referred to the Director of Industries and Labour Delhi, for decision.Note. - For the purpose of this sub-rule average daily shall not include overtime.
