Section 24A in The Rajasthan Minimum Wages Rules, 1959
24A. [ Application of sections 13(1), 23 & 24 to Employer. [Inserted & deleted vide notification No. F. 1 (7)(9) L & E/66, dated 14-8-1967, published in Rajasthan Gazette, Part 4-C. Extra-ordinary dated 14-8-1967.]
- The provisions of section 13(1) and rules 23 and 24 shall apply to the classes of employees specified in section 13(2) only to the extent and subject to the conditions specified below:-(1)No worker shall be allowed or required to work continuously for a period of more than fourteen days without a rest day of 24 consecutive hours.(2)Every worker shall be allowed a substituted rest day within a fortnight of the rest day on which he is allowed or required to work and an intimation thereof shall be sent to the Inspector so as to reach him at least 24 hours before the substituted rest day is allowed.(3)[ No worker in any establishment [other than a worker in employment in agriculture] shall be required or allowed to work for more than 9 hours a day and 48 hours in any week :Provided that the total number of hours of work including overtime shall not exceed ten hours on any working day :Provided further that the total number of over-time hours worked by any worker shall not exceed 50 hours in a quarter.](4)The payment for the work done in excess of the normal working hours fixed in rule 24, shall be made at the over-time rate fixed by the State Government.(5)A notice of over-time work to be taken from the workers shall be affixed in the premises of the employment before the commencement of the work mentioning the names of the persons put on overtime work and the purpose and duration of such employment. A copy of such notice shall also be sent to the Inspector concerned within 24 hours of the start, of the work.]
