Section 17 in Orissa Government Vehicles (Control and Use) Rules, 1978
17. Overtime allowance.
- Overtime allowance at the following rate may be allowed to a driver when he is detained for work within a jurisdiction of 8 Kms. of the headquarters for which on travelling allowance is admissible and the Officer-in-charge certifies that it has been earned.Rs-1.50 per hour of work beyond the normal working hours subject to a maximum of Rs.4.50 per day.Note 1 - The first one hour of overtime work on any working day shall be free. Duty thereafter exceeding half an hour up to one hour shall qualify as one hour.Note 2 - Except as specified in Note 1 overtime work for half an hour or part thereof shall count as half an hour and where the same exceeds half an hour but less than an hour shall count as one hour.Note 3 - When overtime allowance is paid to a driver no other remuneration shall be payable to him in the form of conveyance charges or compensatory leave or otherwise.Note 4 - Over time duty claimed by the driver shall be certified in the following manner. Where Head of Office is a Class-II Officer overtime allowance claimed shall be certified by the Head of Office. In other Offices where Head of Office is a Class-1 Officer, such certificate shall be signed either by the Head of Office or another officer not below the rank of Class-1 Officer of his office whom he (Head of Office) may nominate. In Officers of Heads of Department or Departments of Government the Head of Department or Secretary of the Department shall nominate an officer of his office not below the rank of Class-1 Officer who will certify the claim of overtime allowance.Note 5 - In January and July every year the Officer-in-charge of maintenance of vehicle shall furnish a report about the expenditure incurred on payment of over time allowance to the Secretary of the Department/Head of Department concerned.
