Section 26 in The Kerala Minimum Wages Rules, 1958
26. Cases and circumstances in which an employee employed or a period of less than the requisite number of hours constituting a normal working day.
(1)The following shall be cases and circumstances in which an employee employed for a period of less than the requisite number of hours constituting a normal working day shall not be entitled to receive wages for a full normal working day:-(a)tempest, fire, rain, breakdown of machinery or stoppage of or any cut in the supply of power, epidemic, civil commotion or other cause beyond the control of the employer;(b)[ where an employee works for any period not exceeding 4 hours a day.] [Substituted by Notification dated 8-9-1966.](c)Strike or stay in strike.(2)In the cases of interruption brought about by tempest, fire, rain, break down of machinery, epidemic, civil commotion or other natural causes beyond the control of the employer, the employee who has already started work for the day shall be paid wages at half the minimum rates of wages fixed for a normal working day if the interruption occurs at any time before the interval for mid day rest. If the interruption occurs after the interval for mid day rest he shall be paid wages for a full normal working day.(3)If by reason of stoppage of or any cut in the supply of power, effected by the Government, an employer is prevented on any working day from giving work to his employees for a full normal working day, the employees shall receive wages for such day in the proportion the number of hours he worked bears to the number of hours constituting the normal working day(4)[ If an employee works for any period not exceeding 4 hours a day, he shall receive wages for such day in the proportion the number of hours he worked bears to the number of hours constituting the normal working day.] [Added by Notification dated 8-9-1966.]
