Section 12(2) in The Industrial Employment (Standing Orders) Central Rules, 1946
(2)In the event of such stoppage during working hours, the workmen affected shall be notified by notices put upon the notice board in the department concerned [land at the office of the employer and at the time-keeper's office, if any] [Substituted by G.S.R. 824, dated 30.6.1975], as soon as practicable, when work will be resumed and whether they are to remain or leave their place of work. The workmen shall not ordinarily be required to remain for more than two hours after the commencement of the stoppage. If the period of detention does not exceed one hour the workmen so detained shall not be paid for the period of detention. If the period of detention exceeds one hour, the workmen so detained shall be entitled to receive wages for the whole of the time during which they are detained as a result of the stoppage. In the case of piece-rate workers, the average daily earning for the previous month shall be taken to he the daily wage. No other compensation will he admissible in case of such stoppage. Whenever practicable, reasonable notice shall be given of resumption of normal work.
