Section 10(4) in The Railway Servants (Hours Of Work And Period Of Rest) Rules, 2005

[Cites 0, Cited by 0] [Section 10] [Entire Act]

(4)The hourly rate of overtime shall be worked out on the basis of rostered hours over the relevant averaging period as under:

(i)	Hourly rate of pay (For staff governed by Averaging Principle)	Period of averaging	X	1/30 of monthly ordinary rate of pay
No. of rostered hours of work in the averaging period
(ii)	Hourly rate of pay (For those not governed by Averaging Principle)	1	X	1/30 of monthly ordinary rate of pay
No. of daily rostered hours of work

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