Section 12 in The Railway Servants (Hours Of Work And Period Of Rest) Rules, 2005
12. Periodical rest
.-(1) Railway servant whose employment is Intensive or Continuous shall be granted, every week commencing on a Sunday, rest of not less than thirty consecutive hours and those whose employment is Essentially Intermittent, shall be granted rest of not less than twenty-four consecutive hours including a full night.(2)No railway servant classified as Intensive, Continuous or Essentially Intermittent shall be called on duty unless one has had a rest of not less than 12, 10, 8 consecutive hours respectively after completion of the previous tour of duty. Such rest shall be given as far as possible through the employment of rest givers and the rest givers so provided shall be separate for Continuous and Essentially Intermittent categories.(3)Locomotive or traffic running staff shall be granted, each month, a rest of at least five periods of not less than twenty-two consecutive hours each, or a rest of at least four periods of not less than thirty consecutive hours each including a full night. The hours of work for this purpose shall be calculated from "singing on" to "singing off".(4)The locomotive and traffic running staff shall not normally be away from headquarters for more than three or four days at a stretch and the periodic rest for such staff shall be given at headquarters. Rest at headquarters shall always include a night in bed, and as far as possible be once in every ten days.(5)Staff on duty in running trains, other than locomotive and traffic running staff such as Travelling Pay Clerks and Catering Staff attached to Restaurant Cars shall be given periodic rest on the scale and in the manner laid down for the locomotive and traffic running staff. Some portion of the periodic rest may, however, be given away from their headquarters having regard to their lenght of trips.(6)The working hours and periodic rest of marine staff, other than those who are governed by the Factories Act shall be regulated in the same manner as those of running staff.(7)In accordance with clause (ii) of sub-section (2) of section 133 of the Act, the Head of the Railway Administration may, with the prior approval of the Ministry of Railways, specify the categories of railway servants to whom the periods of rest on scales less than those laid down under sub-section (1) of the said section can be prescribed.
