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[Cites 0, Cited by 0] [Section 8] [Entire Act]

Union of India - Subsection

Section 8(6) in The Railway Servants (Hours Of Work And Period Of Rest) Rules, 2005

(6)The time determined under sub-rule (5) shall be added to the standard hours of duty of the staff in all the various classifications subject to maximum limit prescribed below:
(a) when employment is intensive .. 3 hours a week;
(b) when employment is continuous .. 6 hours a week;
(c) when employment is essentially intermittent -    
  (i) Gatemen `C', Caretakers of Rest Houses and Reservoirs, Chowkidars, Saloon Attendants and those posted at roadside stations and provided with residential quarters within 500 metres from their place of duty .. 3 hours a week;
  (ii) Railway servants other than those mentioned in sub-clause (i) .. 4-1/2 hours a week