Section 24(3) in The Minimum Wages (Madhya Pradesh) Rules, 1958
(3)Where in accordance with the foregoing provisions of this rule, any employee works on a rest day and has been given a substituted rest day on any one of the three days before or after the rest day, the said rest day shall, for the purpose of calculating the weekly hours of work be included in the week in which the substituted rest day occurs.
