Section 24A in The Punjab Minimum Wages Rules, 1950
24A. [ Night Shifts.] [Inserted, vide Punjab Government Notification No. 4950/4154-C-LP-54/29497, dated 22.5.1954.]
- Where a worker in a scheduled employment works on a shift extends beyond midnight :(a)a holiday for the whole day for the purposes of rule 23 shall in his case mean a period of 24 consecutive hours beginning from the time where his shift ends; and(b)the following day in such a case shall be deemed to be the period of 24 hours beginning from the time when such shift ends and the hours after the midnight during which such worker was engaged in work shall be counted towards the previous day.
