Section 12 in The Orissa Shops and Commercial Establishments Rules, 1958
12. Manner of calculating ordinary rate of wages.
- [(1)] [Rule 12 re-numbered as sub-rules (1), (2), (3), & (4) inserted O.G.P. Part III No. 32 dated 9.8.1963.] For the purpose of Sub-sections (1) and (2) of Section 8 ordinary rate of wages per hour shall be calculated by dividing the total wages payable to a person employed during the wage period by number of hours actually worked by him :Provided that the hours worked by a person employed in excess of the normal daily hours during the wage period shall be excluded in calculating the number of hours actually worked by him.(2)Monthly average market rate of foodgrains and other articles shall be computed at the end of every month.(3)The cash equivalent of the advantage through the concessional sale of foodgrains and other articles payable to the worker doing overtime work shall be the difference between the value at the average rate in the nearest market prevailing during the month immediately preceding the overtime work and the value at the concessional rates allowed of foodgrains and other articles, he is entitled.(4)[ Every Employer shall maintain Combined Register of Overtime Working and Payment in Form 12.] [Substituted vide O.G.E. No. 423 dated 23.3.2009.]
