Section 237 in The Tamil Nadu Building and other Construction Workers (Regulation of Employment and Conditions of Service) Rules, 2006
237. Application of provisions of this Chapter to certain classes of building workers.
(1)The provisions of this Chapter shall apply to the classes of building workers specified under clause (a) to (d) of sub-section (2) of section 28 of the Act, subject to the following, namely:-(a)no building worker employed in building or other construction work shall be required or allowed a work continuously for more than 15 hours a day inclusive of intervals of rest or 60 hours in a week:Provided that intervals of rest not less than half an hour are given after every five hours of continuous work as laid down in sub-rule (2) of rule 234.(b)no building worker employed in building or other construction shall be required or allowed to work for more titan 14 consecutive days unless a rest of 24 hours is given to such worker.(2)Where the working hours in respect of a building worker employed in building or other construction work have exceeded the hours of work as laid down in sub-rule (1) of rule 234 or where such worker has been deprived of a rest day due to application of sub-rule (1) of this rule, such worker shall be paid at double the rate of normal wages in respect of the work done in excess of such daily or weekly hours and for work done on such rest day.
