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[Cites 0, Cited by 0] [Section 18] [Entire Act]

Union of India - Subsection

Section 18(4) in The Railway Servants (Hours Of Work And Period Of Rest) Rules, 2005

(4)as from the commencement of these rules any appeal or application for review against any orders made before such commencement, shall be preferred or made under these rules as if such orders were made under these rules.FORM A(See rule 11)Egister Of Extra Hours Of Work-Register Prescribed Under Rule 11 Of Railway Servants (Hours Of Work And Period Of Rest) Rules, 2004
Sl.No. Month and date overtime worked Name and father's name Designation Classification Intensive Continuous Essentially Intermittent Rate of pay Roistered hours Actual Hours Extra Hours worked
            FromTo FromTo  
(1) (2) (3) (4) (5) (6) (7) (8) (9)
                 
                 
                 
Reason for working extra hours Compulsory rest granted Number of hours for which overtime payable Reasons for granting temporary exemption under section 132(4) and 133 Signature of subordinate incharge granting exemption under rules Amount of overtime paid and date of payment Remarks
  DateFromTo          
(10) (11) (12) (13) (14) (15) (16)
             
FORM B(See Rule 16)Annual Return For The Year Ending 31st March...........
      Intensive Continuous
Sl.No. Name of Railway Total No. of Railway servants employed     Running Staff Other than Running Staff
      No. Percent. No. Percent. No. Percent.
(1) (2) (3) (4) (5) (6) (7) (8) (9)
                 
                 
Essentially intermittent Supervisory Excluded Employed in confidential capacity Others  
No. Percent No. Percent No. Percent No. Percent Remarks
(10) (11) (12) (13) (14) (15) (16) (17) (18)
                 
Place :........................ Signature of Head/Incharge
Date :......................... Railway Administration
  (Seal)
To  
The regional Labour Commissioner (Central)