96C. [ Work of National importance. [Inserted by Notification No. 5083/XXXVI-3-67 (F)-86, dated December 19, 1990, published in U.P. Gazette, (Extraordinary), Part 4, Section (kha) dated 19th December, 1990.]
- The male adult workers, employed in any factory, clause or description of factory and engaged in the work notified in the official Gazette by the State Government as a work of national importance under clause (k) of sub-section (2) of Section 64 shall be exempt, from the provisions of Section 51, Section 52, Section 54, Section 55 and Section 56 of the said Act subject to the conditions that:-(i)The total number of hours of work shall not exceed ten hours in any one day;(ii)the period of work inclusive of intervals for rest shall not spread over more than twelve hours in any one day;(iii)the total number of hours of work in any one week, including overtime, shall not exceed sixty;(iv)the total number of hours of overtime shall not exceed fifty for any one quarter;(v)every worker shall be given compensatory holidays as provided under Section 53 of the Factories Act, 1948;(vi)an interval for rest of at least half an hour in a day shall be given to a worker during the working hours after five hours of work;(vii)all workers working in a factory for more than nine hours in a day or for more than forty eight hours in a week shall be paid in respect of such additional hours at the rate twice his ordinary rate of wage as provided under sub-section (1) of Section 59 of the Factories Act, 1948; and(viii)no worker shall be employed for more than fourteen consecutive days without a holiday of twenty four consecutive hours.]Jute and Hemp Baling Factories[Section 65(1)]
