Section 23(2) in The Punjab Minimum Wages Rules, 1950
(2)Any such employee shall not be required or allowed to work in a scheduled employment on the rest day unless he has or will have a substituted rest day for a whole day on one of the [three days] [Substituted by Punjab Government Notification No. GSR 149/C.A.11/48/S.30/Amd./74, dated 10.12.1974.], immediately before or after the rest day :Provided that no substitution shall be made which will result in the employee working for more than ten days consecutively without a rest day for a whole day.
