Section 23(1) in The Orissa Minimum Wages Rules, 1954
(1)No worker shall be required or allowed to work in a scheduled employment, on the first day of the week (hereinafter referred to as the said day) except when he has or will have a holiday for the whole day on one of the five days immediately before or after the said day for which he shall receive payment equal to his average daily wages during the preceding week :Provided that the weekly holiday may be substituted by another day:Provided further that no substitution shall be made which will result in any working for more than ten days consecutively without a holiday for a whole day.[* * *] [Deleted vide Orissa Gazette Extraordinary No. 691/9.5.1985-Notification S.R.O No. 237/85/ 2.5.1985.]
