Section 24(1) in The Minimum Wages (Madhya Pradesh) Rules, 1958
(1)Subject to the provisions of this rule, an employee in a scheduled employment in respect of which minimum rates of wage have been fixed under the Act, shall be allowed a day of rest every week (hereinafter referred to as the rest day) which shall ordinarily be Sunday, but the employer may fix any other day of the week as the rest day for any employee or class of employees in that scheduled employment :Provided that the employee has worked in the scheduled employment under the same employer for a continuous period of not less than six days :Provided further that the employee shall be informed of the day fixed as the rest day or any subsequent change in the rest day before the change is effected by display of a notice to that effect in the place of employment at the place specified by the Inspector in this behalf.Explanation. - For purposes of the first proviso to this sub-rule, an employee who is required to attend to work on any day but is given only an allowance for attendance and is not provided with work, for any reasons other than any enumerated in Rule 26 shall be treated as having worked on that day.
