Section 39 in The Employees' State Insurance (General) Regulations, 1950
39. Reckoning of wages of employee employed by two or more employers in the same [wage period]. -Where an employee is employed by an employer for only a part of the [wage period] or where an employee is employed by two or more employers in a [wage period], only the wages payable to him for the days up to and including the day on which the contribution falls due for that [wage period] shall be taken into account in reckoning wages for the purposes of determining the average daily wages of the employee for that [wage period].
