Section 25 in The Punjab Minimum Wages Rules, 1950
25. Extra Wages for Overtime.
(1)Where an employee in a scheduled employment is governed by the provisions of Factories Act or any other enactment prescribing extra wages for overtime, he shall receive overtime wages at the rates so prescribed.(2)In cases not covered by sub-rule (1) when a worker works in an employment for more than the number of hours of work constituting a normal working day prescribed in rule 24, [or for more than 48 hours] [Inserted, vide Punjab Government Notification No. 307/C.A.11/48/S.30/Amd.(2)/62, dated 14.12.1962.] a week, he shall in respect of overtime work be entitled to wages at [double the ordinary rate of wages] [Words 'at double the ordinary rate of wages' added, vide Punjab Government Notification No. GSR 149/C.A.11/48/S.30/Amd./74, dated 10.12.1974.]. [-] [Clauses (a), (b) and (c) omitted by Punjab Government Notification No. GSR 149/C.A.11/48/S.30/Amd./74, dated 10.12.1974.] :Provided that the Government on receipt of representations in respect of any scheduled employment or class or classes of employees in such employment, may after inviting public comments notify any other rate of payment of extra wages for overtime in respect of any scheduled employment or class or classes of employees in such employment.Explanation. - The expression "ordinary rate of wages" means the basic wage plus such allowances including the cash equivalent of the advantage accruing through the concessional sale to the person employed of foodgrains and other articles as the person employed is for the time being entitled to but does not include a bonus.(3)[ A register of overtime shall be maintained by every employer in Form IV in which entries under the columns specified therein shall be made as and when overtime is worked in any establishment. The register shall be kept at the work-spot and maintained up-to-date. Where no overtime has been worked in any wage period, a 'nil' entry shall be made across the body of the register at the end of the wages period indicating also in precise terms the wage period to which the 'nil' entry relates.] [Substituted by Punjab Government Notification No. 574-4-Lab-II-62/1609, dated 16.1.1962.](4)Nothing in this rule shall be deemed to affect the provisions of the Factories Act, 1948.
