Section 13 in The West Bengal Board Of Secondary Education Act, 1963.
13. Wages for overtime work.
- When any person employed in a shop or an establishment is required or permitted to work overtime in such shop or establishment, the wages payable to such person in respect of such over-time shall be calculated at [Twice] [Substituted for "the words the rate of one half times of" by West Bengal shops and Establihments (Amendment) Act, 1988(23 of 1988)] the ordinary rate of wages payable to him, and such ordinary rate of wares shall be calculated in such manner as may be prescribed :Provided that this section shall not operate to the prejudice of any higher rate of overtime wages granted under any agreement, award, custom or convention.Explanation. - For the purpose of this section 'overtime work' shall include any work done on any day declared by Notification by the State Government to be a National holiday.
