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Union of India - Section

Section 18 in The Railway Servants (Hours Of Work And Period Of Rest) Rules, 2005

18.

The Railway Servants (Hours of Employment) Rules, 1961 and any orders issued thereunder insofar as they are inconsistent with these rules, are hereby repealed; provided that-
(1)such repeal shall not affect the previous operation of the said rules or any orders made or anything done or any action taken thereunder;
(2)nothing in these rules shall be construed as depriving any person to whom these rules apply, of any right of appeal which had accrued to him under the rules or orders in force before the commencement of these rules;
(3)an appeal pending at the commencement of these rules against an order made before such commencement shall be considered and orders thereon shall be made in accordance with these rules as if such orders were made and the appeals were preferred under these rules;
(4)as from the commencement of these rules any appeal or application for review against any orders made before such commencement, shall be preferred or made under these rules as if such orders were made under these rules.FORM A(See rule 11)Egister Of Extra Hours Of Work-Register Prescribed Under Rule 11 Of Railway Servants (Hours Of Work And Period Of Rest) Rules, 2004
Sl.No. Month and date overtime worked Name and father's name Designation Classification Intensive Continuous Essentially Intermittent Rate of pay Roistered hours Actual Hours Extra Hours worked
            FromTo FromTo  
(1) (2) (3) (4) (5) (6) (7) (8) (9)
                 
                 
                 
Reason for working extra hours Compulsory rest granted Number of hours for which overtime payable Reasons for granting temporary exemption under section 132(4) and 133 Signature of subordinate incharge granting exemption under rules Amount of overtime paid and date of payment Remarks
  DateFromTo          
(10) (11) (12) (13) (14) (15) (16)
             
FORM B(See Rule 16)Annual Return For The Year Ending 31st March...........
      Intensive Continuous
Sl.No. Name of Railway Total No. of Railway servants employed     Running Staff Other than Running Staff
      No. Percent. No. Percent. No. Percent.
(1) (2) (3) (4) (5) (6) (7) (8) (9)
                 
                 
Essentially intermittent Supervisory Excluded Employed in confidential capacity Others  
No. Percent No. Percent No. Percent No. Percent Remarks
(10) (11) (12) (13) (14) (15) (16) (17) (18)
                 
Place :........................ Signature of Head/Incharge
Date :......................... Railway Administration
  (Seal)
To  
The regional Labour Commissioner (Central)