(2)Adult male workers engaged in any work which for technical reasons must be carried on continuously and who have been exempted from Sections 52 and 55 under Section 64(2)(d) in sub-rule (1) shall be further exempted from the provisions of Sections 51, 54, 56 and 61 of the Factories Act, 1948 and the restrictions imposed in clauses (i) and (ii) of sub-section (4) of Section 64 shall not apply in case of such workers subject to the following conditions, namely:-(a)that this exemption shall apply only when the worker is not relieved at the end of the period of his work owing to failure of the reliever to report for duty at the appointed hours;(b)that the total hours of overtime shall not exceed fifty in any one quarter.Explanation.-'Quarter' means a period of three consecutive months beginning on the 1st of January, the 1st of April, the 1st of July and the 1st of October, respectively.
