Section 36 in U.P. Inter-State Migrant Workmen (Regulation of Employment and Conditions of Service) Rules, 1983
36. Holidays, hours of work and other conditions of service.
(1)Holidays, hours of work including extra wages for overtime work done and other conditions of service of migrant workmen shall not be less favourable than those obtaining in that establishment or in similar employments in the area in which the establishment is located, as the case may be.(2)Where there is any dispute in this regard or with regard to applicability of holidays, hours of works including extra wages for overtime work done and other conditions of service to a migrant workman under Clause (a) of sub-section (1) of Section 13 the same shall be decided by the Chief Inspector of Migrant Workmen, whose decision shall be final.
