(1)Unless otherwise permitted by the State Government no worker shall be required to be allowed to work in a scheduled employment on the first day of the week (hereinafter referred to as the said day), except when he has or will have a holiday for whole day on one of three days immediately before or after the said day, [for which he shall receive payment equal to his average daily wages during the preceding week:] [Substituted by Notification No. VI/W8-1091-61-6105 dated 11.12.1961.]Provided that a worker shall be free to work on a day of rest, but not so as to work for more than 10 days consecutively without a holiday for a whole day.(2)Where in accordance with the provision of sub-rule (1) any worker works on the said day and has had a holiday on one of the three days immediately preceding it, the said day shall, for the purposes of calculating his weekly hours of work, be included in the preceding week.Explanation. - For the purposes of this Rule "week" shall mean a period of seven days beginning at mid-night on Saturday.(2)A worker shall be entitled for work on the day of rest overtime payment at the rate prescribed in Rule 25.
