Section 23(1) in The Delhi Minimum Wages Rules, 1950
(1)Subject to provisions in this rule, an employee in a scheduled employment in respect of which minimum rates of wages have been fixed under the Act, shall be allowed a day of rest every week (hereinafter referred to as the rest days) which shall ordinarily be Sunday, but the employer may fix another day of the week as the rest day for any employee or class of employees in a scheduled employment:Provided that the employee has been continuously employed in the scheduled employment for a period of not less than six days :Provided further that the employees shall be informed of the day fixed as rest day and of any subsequent change in the rest day on display of a notice to that effect in the place of employment.
