Section 23(2) in The Delhi Minimum Wages Rules, 1950
(2)Any such employee shall not be required or allowed to work in a scheduled employment on the rest day unless;(a)he has or will have a substituted rest day for a whole day on one of the five days immediately before or after the rest day; and(b)prior intimation is given by the employer to the employee of his intention to require the employee to work on the rest day and also. of the day which is to be substituted.Provided that no substitution shall be made which will result in the employee working for more than ten days consecutively without a rest day for a whole day.
