24. Number of hours of work which shall constitute a normal working day.
(1)The number of hours which shall constitute a normal working day will be-(a)in the case of an adult 9 hours;(b)in the case of a child; 4 ½ hours.(2)The working day of an adult worker shall be so arranged that inclusive of the intervals for rest, if any, it shall not spread over more than twelve hours on any day.(3)The number of hours of work in the case of an adolescent shall be the same as that of an adult or a child according as he is certified to work as an adult or a child by a competent medical practitioner approved by the State Government.(4)The provisions of sub-rules (1) to (3) shall, in the case of workers in Agricultural employment, be subject to such modification as may, from time to time, be notified by the State Government.(4A)No child shall be employed or recruited to work for more than 4 ½ hours a day.(5)Nothing in this rule shall be deemed to effect the provisions of the Factories Act, 1948.
