Section 24 in The Orissa Minimum Wages Rules, 1954
24. Number of hours of work which shall constitute a normal working day.
(1)The number of hours of work which shall constitute a normal working day shall be-(a)in the case of an adult, 9 hours;(b)in the case of a child, 41/2 hours.(2)The working day of an adult worker shall be so arranged that inclusive of the intervals for rest, if any, shall not spread over more than twelve hours on any day.(3)The number of hours of work in the case of an adolescent shall be the same as that of an adult or a child according as he is certified to work as an adult of a child by a competent medical practitioner approved by the State Government.(4)The provisions of Sub-rules (1) to (3) shall in the case of workers in agricultural employments, be subject to such modifications as may, from time to time, be notified by the State Government.(5)Nothing in this rule shall be deemed to affect the provisions of the Factories Act, 1948 in so far as it is applicable to the workers of any of the scheduled employments.(6)No child shall be employed or permitted to work more than 41/2 hours on any day.
