Section 55 in The Rajasthan Financial Corporation (Staff) Regulations, 1958
55. Over-time allowance.
- (l) Notwithstanding the fact that the whole time of an employee is at the disposal of the Corporation, the Corporation may grant overtime allowance, not counting as pay to an employee in Class 'B' or 'C' and who is required to work on Sunday or holidays or to put in extra hours on work days in connection with the Corporation's work; provided that such an employee when required to work; on any Sunday or holiday may instead of such overtime allowance be given by the Corporation smother holiday in lieu of such Sunday or holiday.(2)The rate, at, and the circumstances, in which such allowance may be drawn shall be determined by the Board.
