Section 12(7) in The Railway Servants (Hours Of Work And Period Of Rest) Rules, 2005
(7)In accordance with clause (ii) of sub-section (2) of section 133 of the Act, the Head of the Railway Administration may, with the prior approval of the Ministry of Railways, specify the categories of railway servants to whom the periods of rest on scales less than those laid down under sub-section (1) of the said section can be prescribed.
