Section 23(1) in Minimum Wages (Central) Rules, 1950
(1)Subject to the provisions of this rule, an employee in a scheduled employment in respect of which minimum rates of wages have been fixed under the Act, shall be allowed a day of rest every week (hereinafter referred to as the "rest day") which shall ordinarily be Sunday, but the employer may fix any other day of the week as the rest day for any employee or class of employees in that scheduled employment:Provided that the employee has worked in the scheduled employment under the same employer for a continuous period of not less than six days:Provided further that the employee shall be informed of the day fixed as the rest day and of any subsequent change in the rest day before the change is effected, by display of a notice to that effect in the place of employment at the place specified by the Inspector in this behalf.Explanation. - For the purpose of computation of the continuous period of not less than six days specified in the first proviso to this sub-rule-(a)any day on which an employee is required to attend for work but is given only an allowance for attendance and is not provided with work, [* * *](b)[ any day on which an employee is laid off on payment of compensation under the Industrial Disputes Act, 1947 (14 of 1947), ] [Substituted by G.S.R. 918, dated 29.7.1960. ][and(c)any leave or holiday, with or without pay, granted by the employer to an employee in the period of six days immediately preceding the rest day] [ Inserted by G.S.R. 1324, dated 2.8.1963.],[shall be deemed to be days on which the employee has worked.
