24. Number of hours of work which shall constitute a normal working day.
- [(1) The number of hours which shall constitute a normal day shall be -(a)in the case of an adult-9 hours;(b)in the case of a child-4 hours;(c)in the case of adolescent-6 hours.](2)The working day of an adult worker shall be so arranged that inclusive of the intervals for rest, if any, it shall not spread over more than twelve hours on any day.(3)An Inspector appointed under the Act may require the employer to get an employee, whose age cannot be ascertained by mere appearance, examined by any Medical Officer or Administrative Medical Officer employed under the Employees State Insurance Corporation who will certify the age of the employee. Such Medical Officer shall be entitled to charge a fee of Rs. 4 (four rupees) for examining each such employee and that be paid by the employer.(4)Where an employed person has worked for less than a normal working day, wages proportionate to the hours of work done by him shall be paid to him to the nearest five paise multiple :Provided that if such person has worked for more than three quarters of a normal working day, he shall be deemed to have worked for the full day.(5)The provision of sub-rules (1) to (4) shall, in the case of workers in agriculture employment, be subject to such modifications as may, from time to time, be notified by the State Government.(5A)[ No child shall be employed or permitted to work for more than 4 hours on any day; and] [Substituted by G.S.R. 110 dated 24.7.1967.](6)Nothing in this Rule shall be deemed to affect the provision of the Factories Act, 1948 (LXIII of 1948).
