Section 235 in The Tamil Nadu Building and other Construction Workers (Regulation of Employment and Conditions of Service) Rules, 2006
235. Weekly rest, payment for work done on the day of rest at overtime rate, etc.
(1)Subject to the provisions of these rules, each building worker employed in building or other construction work shall be allowed a day of rest every week (hereinafter referred to as the rest day) which shall ordinarily be sun-day, but the employer may fix any other day of the week as the rest day:Provided that the building worker shall be informed of the day fixed as the rest day and of any subsequent change in such rest day before the change is effected, by displaying of a notice to that effect in the place of employment at the place specified by the Inspector having jurisdiction in this behalf.(2)No building worker employed in building or other construction work shall be required or allowed to work on a rest day unless he already had or will have a substituted rest day or a whole day on one of the five days immediately before or after such rest day:Provided that no substitution shall be made which result in a building worker working for more than 10 days consecutively without a rest day for a whole day.(3)Where a building worker employed in building or other construct ion work has worked on a rest day and has been given a substituted rest day on anyone of the five days before or the after the rest day, as provided in sub-rule (1) and sub-rule (2), such rest day shall, for the purpose of calculating the weekly hour of work, be included in the week in which such substituted rest day occurs.(4)A building worker employed in building or other construction work shall be granted wages for a rest day, calculated at the rate applicable to the day preceding such rest day and in case he has worked on a rest day and has been given a substituted rest day, he shall be paid wages for such rest day on which he worked, at the overtime rate and wages for such substituted rest day at the rate applicable to the day preceding such substituted rest day.Explanation. - For the purpose of this rule, 'preceding day' means the last day preceding a rest day or a substituted rest day, as the case may be, on which a building worker has worked and where such substituted rest day falls on a day immediately after such a rest day, such 'preceding day' means the last day preceding such rest day on which such building worker has worked.Explanation. - For the purpose of sub-rule 'week' shall mean a period of 7 days beginning at midnight on a Saturday night.
