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Railways Act, 1989 130. Definitions. In this Chapter, unless the context otherwise requires,- (a) the employment of a railway servant is said to be "continuous" except when it is excluded or has been declared to be essentially intermittent or intensive; (b) the employment of a railway servant is said to be "essentially intermittent" when it has been declared to be so by the prescribed authority on the ground that the daily hours of duty of the railway servant normally include periods of inaction aggregating to fifty per cent. or more (including at least one such period of not less than one hour or two such periods of not less than half an hour each) in a tour of twelve hours duty (on the. average over seventy-two consecutive hours), during which the railway servant may be on duty, but is not called upon to display either physical activity or sustained attention; (c) the employment of a railway servant is said to be "excluded" if he belongs to any one of the following categories, namely:- (i) railway servants employed in a managerial or confidential capacity; (ii) armed guards or other personnel subject to discipline similar to that of any of the armed police forces; (iii) staff of the railway schools imparting technical training or academic education; (iv) such staff as may be specified as supervisory under the rules; (v) such other categories of staff as may be prescribed; (d) the employment of a railway servant is said to be "intensive" when it has been declared to be so by the prescribed authority on the ground that it is of a strenuous nature involving continued concentration or hard manual labor with little or no period of relaxation.    |
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