.- [(1)] [ Sub-Rules (1), (2) and (3) renumbered by G.S.R. 1786, dated 30.9.1970.] For the purpose of section 33, overtime shall be paid at the end of each wage-period [* * *] [ Certain words omitted by G.S.R. 1886, dated 14.12.1965.].(2)[] [ Sub-Rules (1), (2) and (3) renumbered by G.S.R. 1786, dated 30.9.1970.] In calculating overtime on any day a fraction of an hour less than 30 minutes shall be ignored and a fraction of 30 minutes or more shall be counted as one hour.(3)[] [Sub-Rules (1), (2) and (3) renumbered by G.S.R. 1786, dated 30.9.1970. ] In calculating the ordinary rate of wages or earnings in the case of a person paid by the month, the daily wages shall be 1/26th of his monthly rate of wages and in the case of any other person it shall be the ordinary rate of his daily wages or earnings as the case may be.
