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Union of India - Section

Section 8 in The Railway Servants (Hours Of Work And Period Of Rest) Rules, 2005

8. Fixation of hours of work

.- The hours of work of a railway servant as per roster (hereinafter referred to as the rostered hours of work) may be continuous or may have short interval for rest, or breaks due to exigencies of service or deployment.
(1)Subject to the limit specified in section 132 and having regard to the requirements of the service and the nature of work, the Railway Administration shall fix the normal rostered hours of work for the various categories of railway servants in the manner indicated in these rule.
(2)The rostered hours of work of railway servants shall consist of-
(i)standard hours of duty;
(ii)additional hours as may be prescribed in the case of certain categories classified as essentially intermittent; and
(iii)time required to do preparatory or complementary work or both for those who are required to do such work.
(3)The standard hours of duty for different classes of employment of railway servants shall be as under:
(a) Intensive .. 42 hours a week;
(b) Continuous .. 48 hours a week; and
(d) Essentially intermittent .. 48 hours a week.
(b) Continuous .. 48 hours a week; and
(d) Essentially intermittent .. 48 hours a week
(4)
(a)Railway servants having essentially intermittent class of employment shall be called upon to work as per rule 8(2)(ii) additional hours as indicated below:
(i) Gatemen `C', Caretakers of Rest Houses and Reservoirs, etc., Chowkidars and Saloon Attendants 24 additional hours per week12 additional hours per week
(ii) Railway servants posted to work in Essentially intermittent employment at roadside stations and provided with residential quarters within 0.5 kms from their place of duty
(iii) Rest of employees posted to work in - Essentially intermittent class of employment
(b)Such additional hours of work shall be reflected in the duty rosters of the railway servants concerned.
(5)The time required by various categories of staff to do preparatory or complementary work or both, which includes the work of handing over and taking over charge, must necessarily be carried out outside the limits laid down for general working of an establishment, branch or shift and shall be determined by means of job analysis of such work in respect of representative posts in respective categories.
(6)The time determined under sub-rule (5) shall be added to the standard hours of duty of the staff in all the various classifications subject to maximum limit prescribed below:
(a) when employment is intensive .. 3 hours a week;
(b) when employment is continuous .. 6 hours a week;
(c) when employment is essentially intermittent -    
  (i) Gatemen `C', Caretakers of Rest Houses and Reservoirs, Chowkidars, Saloon Attendants and those posted at roadside stations and provided with residential quarters within 500 metres from their place of duty .. 3 hours a week;
  (ii) Railway servants other than those mentioned in sub-clause (i) .. 4-1/2 hours a week
(7)The time required for preparatory or complementary work by the running staff shall be deemed to be 4 hours a week.Notes . - (i) Where the time assessed for doing preparatory or complementary work is under 15 minutes per day, the same shall not be treated as duty and shall not be exhibited in the roster;
(ii)In the case of employment of a "continuous" nature, the time assessed for doing preparatory or complementary work between 15 minutes and less than 45 minutes per day should be treated as half an hour's work and such time between 45 minutes and one hour per day should be treated as one hour's work;
(iii)In the case of intensive and essentially intermittent categories of employment, such time assessed between 15 minutes and 30 minutes per day shall be treated as half an hour`s work;
(iv)The time assessed for the work mentioned in Note (iii) shall be reflected in the duty rosters of the concerned railway servants;
(v)Total hours for preparatory or complementary work or both shall be so fixed to ensure that the overall duty hours do not exceed the limits prescribed for respective classification in section 132.
(8)Where railway servants are required to perform split-duty, such duty shall be subject to the following conditions, namely:-
(a)the spells of duty shall not exceed three and the number of breaks shall be limited to two;
(b)in the case of an employment of "continuous" nature, the railway servant whose place of residence is beyond 1.6 kilometres from the place of duty, seven hours of split-duty shall be treated as equivalent to eight hours of normal duty.
(9)While preparing rosters, "long on" or "short off" shall, accordingly, be avoided.
(10)Where, in accordance with the provisions of sub-section (4) of section 132 or sub-section (3) of section 133 and in the circumstances mentioned therein, a railway servant is called upon by an order of temporary exemption made under rule 9 below by the competent authority to render duty beyond the hours of work fixed in accordance with the foregoing sub-rules or beyond the hours prescribed in sub-sections (1), (2) and (3) of section 132, it shall be the duty of the railway servant concerned to render such extra hours of duty.