Section 36 in Inter-State Migrant Workers (Regulation of Employment and Conditions of Service) (Punjab) Rules, 1983
36. Holidays, hours of work and other conditions of service.
- [Sections 13(1) and 35(2)(g)] - (1) Holidays, hours of work and other conditions of service including extra wages for overtime work done of migrant workmen shall not be less favourable than those obtaining in that establishment in similar employment in the area in which the establishment is located as the case may be.(2)Where there is any dispute in this regard or with regard to applicability of holidays, hours of work and other conditions of service including extra wages for overtime work done to a migrant workman under clause (a) of sub- section (1) of section 13, the same shall be decided by the Labour Commissioner, Punjab whose decision shall be final.
