Section 23 in The Orissa Minimum Wages Rules, 1954
23. Weekly holidays.
(1)No worker shall be required or 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 the whole day on one of the five days immediately before or after the said day for which he shall receive payment equal to his average daily wages during the preceding week :Provided that the weekly holiday may be substituted by another day:Provided further that no substitution shall be made which will result in any working for more than ten days consecutively without a holiday for a whole day.[* * *] [Deleted vide Orissa Gazette Extraordinary No. 691/9.5.1985-Notification S.R.O No. 237/85/ 2.5.1985.](2)Where in accordance with the provisions of Sub-rule (1) any worker works on the said day and has had a holiday on one of the five 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 midnight on Saturday night.
