Section 39 in Employees' State Insurance (General) Regulations, 1950
39. Reckoning of wages of employee employed by two or more employers in the same [wage period] [ Substituted by Noti. No. 12/13/1/84-P&D, Col. II, dated 5.1.1985 (w.e.f. 27.1.1985).].-
Where an employee is employed by an employer for only a part of the [wage period] [ Substituted by Noti. No. 12/13/1/84-P&D, Col. II, dated 5.1.1985 (w.e.f. 27.1.1985).] or where an employee by an employed by two or more employers in a [wage period] [ Substituted by Noti. No. 12/13/1/84-P&D, Col. II, dated 5.1.1985 (w.e.f. 27.1.1985).], 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] [ Substituted by Noti. No. 12/13/1/84-P&D, Col. II, dated 5.1.1985 (w.e.f. 27.1.1985).] shall be taken into account in reckoning wages for the purposes of determining the average daily wages of the employee for that [wage period] [ Substituted by Noti. No. 12/13/1/84-P&D, Col. II, dated 5.1.1985 (w.e.f. 27.1.1985).].
