Section 24 in The Minimum Wages (Central) Rules, 1950
24. Number of hours of work which shall constitute a normal working day
.-(1) The number of hours which shall constitute a normal working day, shall be-(a)in the case of an adult, 9 hours;(b)in the case of a child, 41/2 hours.(2)The working day of an adult worker shall be so arranged that inclusive of the intervals of rest, if any, it shall not spread over more than twelve hours on any day.(3)The number of hours of work in the case of an adolescent shall be the same as that of an adult or a child accordingly as he is certified to work as an adult or a child by a competent medical practitioner approved by the Central Government.(4)The provisions of sub-rules (1) to (3) shall, in the case of workers in agricultural employment, be subject to such modifications as may, from time to time, be notified by the Central Government.[(4-A) No child shall be employed or permitted to work for more than 41/2 hours on any day.] [ Inserted by S.R.O. 3304, dated 2.10.1954.](5)Nothing in this rule shall be deemed to affect the provisions of the Factories Act, 1948 (63 of 1948).[24-A. Night shifts [Added by S.R.O. 1932, dated 6.10.1954. ].-Where a worker in a scheduled employment works on a shift which extends beyond midnight-(a)a holiday for the whole day for the purposes of rule 23 shall, in his case mean a period of twenty-four consecutive hours beginning from the time when his shift ends; and(b)the following day in such a case shall be deemed to be the period of twenty-four hours beginning from the time when such shift ends, and the hours after midnight during which such worker was engaged in work shall be counted towards the previous day.]
