Section 24A in The Delhi Minimum Wages Rules, 1950
24A. Night Shift.
- Where a worker in a scheduled employment works on a shift which extends beyond mid-night.(a)a holiday for the whole day for the purposes of Rule 23 shall in his case mean a period of twenty-four consecutive hours beginning from the time when his shift ends; and(b)the following day for him shall be deemed to be the period of twenty-four hours beginning from the time when such shift ends, and the hours he had worked after mid-night, shall be counted towards the previous day.
