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Union of India - Section

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

10. Principle of averaging and payment of overtime allowance

.-(1) Where a railway servant is required to render extra hours of duty beyond the rostered hours fixed in accordance with rule 8 or beyond the limits specified for different classes of railway servant under section 132, he shall be paid overtime for such extra hours of work, subject to the principle of averaging as specified in sub-rule (2).
(2)Averaging shall be done by averaging of the hours of work over the averaging periods as specified in section 132 which has been adopted to provide a reasonable measure of elasticity as essential in railway working for certain classes of railway servants and it shall apply to-
(i)running staff;
(ii)operating staff;
(iii)shift workers; and
(iv)those other railway servants whose work is connected with the work of any of the categories of railway servants mentioned in clauses (i), (ii) and (iii).
Subject to the provisions contained in sub-section (4) of section 132, payment of overtime for excess hours of work shall be made as under:-
(i)for the excess hours of work rendered by a railway servant between the limits of prescribed rostered hours of work and the hours prescribed in section 132, during the relevant averaging period, payment shall be made at 11/2 times the ordinary rate of pay; and.
(ii)for the excess hours of work rendered beyond the limits prescribed in section 132, payment shall be made at two times the ordinary rate of pay.
(4)The hourly rate of overtime shall be worked out on the basis of rostered hours over the relevant averaging period as under:
(i) Hourly rate of pay (For staff governed by Averaging Principle) Period of averaging X 1/30 of monthly ordinary rate of pay
No. of rostered hours of work in the averaging period
(ii) Hourly rate of pay (For those not governed by Averaging Principle) 1 X 1/30 of monthly ordinary rate of pay
No. of daily rostered hours of work