Section 8(10) in The Railway Servants (Hours Of Work And Period Of Rest) Rules, 2005
(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.
