Section 10(2) in The Railway Servants (Hours Of Work And Period Of Rest) Rules, 2005
(2)Averaging shall be done by averaging of the hours of work over the averaging periods as specified in section 132 which has been adopted to provide a reasonable measure of elasticity as essential in railway working for certain classes of railway servants and it shall apply to-(i)running staff;(ii)operating staff;(iii)shift workers; and(iv)those other railway servants whose work is connected with the work of any of the categories of railway servants mentioned in clauses (i), (ii) and (iii).Subject to the provisions contained in sub-section (4) of section 132, payment of overtime for excess hours of work shall be made as under:-(i)for the excess hours of work rendered by a railway servant between the limits of prescribed rostered hours of work and the hours prescribed in section 132, during the relevant averaging period, payment shall be made at 11/2 times the ordinary rate of pay; and.(ii)for the excess hours of work rendered beyond the limits prescribed in section 132, payment shall be made at two times the ordinary rate of pay.
