Section 24(5) in The Minimum Wages (Central) Rules, 1950
(5)Nothing in this rule shall be deemed to affect the provisions of the Factories Act, 1948 (63 of 1948).[24-A. Night shifts [Added by S.R.O. 1932, dated 6.10.1954. ].-Where a worker in a scheduled employment works on a shift which extends beyond midnight-(a)a holiday for the whole day for the purposes of rule 23 shall, in his case mean a period of twenty-four consecutive hours beginning from the time when his shift ends; and(b)the following day in such a case shall be deemed to be the period of twenty-four hours beginning from the time when such shift ends, and the hours after midnight during which such worker was engaged in work shall be counted towards the previous day.]
