Preamble
Karnataka Shops and Commercial Establishments (Amendment) Act, 2001*
| [Karnataka Act No. 11 of 2001] | [10th April, 2001] |
An Act further to amend the Karnataka Shops and Commercial Establishments Act, 1961.
Whereas, it is expedient further to amend the Karnataka Shops and Commercial Establishments Act, 1961 (Karnataka Act 8 of 1962) for the purposes hereinafter appearing;
Be it enacted by the Karnataka State Legislature in the fifty-second year of the Republic of India, as follows:-
SOR Statement of Objects and Reasons
STATEMENT OF OBJECTS AND REASONS
The nature of work in Information Technology establishments and Information Technology enabling services or Establishments; Bio-Technology and Research Centres or establishments of epidemic and other diseases, is such that it requires flexibility in terms of working hours as their work entails lot of mental work in terms of fault finding, imagination and reflection and design. So much so no time can be set out with regard to their working hours and even weekly holiday, except assigning task to be accomplished.
Therefore, it is considered necessary to amend the Karnataka Shops and Commercial Establishments Act, 1961 to give partial exemption regarding opening and closing hours and weekly holiday so as to provide flexi time.
Hence the Bill.
Section 1. Short title and commencement
1. Short title and commencement.- (1) This Act may be called the Karnataka Shops and Commercial Establishments (Amendment) Act, 2001.
(2) It shall come into force on such 1[date] as the State Government may, by notification, appoint.
Section 2. Amendment of section 3
2. Amendment of section 3.- In section 3 of the Karnataka Shops and Commercial Establishments Act, 1961 (Karnataka Act 8 of 1962), in sub-section (2), after clause (p), the following clauses shall be inserted, namely:-
"(q) Information Technology Establishments;
(r) Information Technology enabling services or establishments;
(s) Bio-Technology and Research Centres or establishments of epidemic and other diseases"