(1)Except as may be prescribed, every employer shall permit a member who is for the time being employed by or under him to join his duty as such, and, notwithstanding anything in any law or agreement between him and such member, the period of his duty shall, subject to such conditions and restrictions as may be prescribed, be deemed to be the period spent in such employment :Provided that the employer shall not be liable to pay remuneration to such member for a period exceeding thirty days in any year.
