Section 23(1) in The Rajasthan Minimum Wages Rules, 1959
(1)Where a worker in a schedule employment in respect of which minimum rates of wages have been fixed under the Act, has worked in the scheduled employment under the same employer for a continuous period of not less than six days, he shall subject to the provisions of this rule, be allowed a day of rest every week (here-in-after referred to as "rest day") which shall ordinarily be Sunday:Provided that the employer may fix any other day of the week as the rest day for any worker or class of workers in that scheduled employment:Provided further that the worker shall be informed of the day fixed as the rest day and of any subsequent change in the rest day before the change is effected, by display of notice to that effect in the place of employment at a place to be specified by the Inspector in this behalf.Explanation. - For the purpose of the computation of the continuous period of not less than six days specified in this sub-rule.(a)any day on which any worker is required to attend for work but is given only an allowance for attendance and not provided with work; and(b)any day on which a worker is laid off on payment on compensation under the Industrial Disputes Act, 1947, shall be deemed to be days on which the worker has worked.
