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State of Goa - Section

Section 241 in Goa Building and Other Construction Workers' (Regulation of Employment and Conditions of Service) Rules, 2008

241. Night shifts.

- Where a building worker employed in building or other construction work works on a shift which extends beyond midnight, -
(a)a rest day for the purpose of rule 240 shall mean a period of twenty four consecutive hours beginning from the time when such shift ends;
(b)the hours after midnight during which such building worker has worked shall be counted towards the previous day; and
(c)the following day shall be deemed to be the period of twenty four hours beginning from the time when such shift ends.