Section 9 in The Railway Servants (Hours Of Work And Period Of Rest) Rules, 2005
9. Power to make temporary exemption
.-(1) Subject to the provisions of sub-section (4) of section 132 and of sub-section (3) of section 133, Head of a Railway Administration may be order in writing make temporary exemption of any railway servant or class or railway servants from the provisions of sub-sections (1), (2) and (3) of section 132 and sub-sections (1) and (2) of section 133.(2)The Head of Railway Administration may by order in writing delegate his powers under sub-rule (1) to any officer subordinate to him and whom he may deem fit to exercise the powers.(3)A copy of every order of delegation made under sub-rule (2) shall be sent to the Regional Labour Commissioner concerned.
