Karnataka Shops and Commercial Establishments (Amendment) Act, 2002*
| [Karnataka Act No. 14 of 2002] | [27th August, 2002] |
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 Establishment Act, 1961 (Karnataka Act 8 of 1962) for the purposes hereinafter appearing;
Be it enacted by the Karnataka State Legislature in the fifty-third year of the Republic of India, as follows:-
* Received the assent of the Governor on the 27th day of August, 2002 and First published, in the Karnataka Gazette Extra-ordinary on the 30th day of August, 2002
STATEMENT OF OBJECTS AND REASONS
Section 25 of the Karnataka Shops and Commercial Establishments Act, 1961 prohibits employment of women and young persons during night. Establishments of Information Technology or Information Technology enabled service, develop software for foreign customers. The personnel in these establishments often work late in the night. The Personnel have to interact with their customers late in evenings or throughout the night depending upon the global part of the Country. These establishments employ good number of women workers. As section 25 prohibits employment of women during night it has affected working of the establishments. Software development is usually entrusted to a team which may also include women employees.
Therefore, in order to utilise the Services of women employees during night it is considered necessary to amend section 25 to empower the State Government to exempt any establishment of Information Technology or Information Technology enabled services from the provisions of that section relating to employment of women during night subject to the condition that the establishments provides facilities of transportation and security to such women employees.
Hence the Bill.
(L.A. Bill No. 16 of 2002)
1. Short title and commencement.- (1) This Act may be called the Karnataka Shops and Commercial Establishments (Amendment) Act, 2002.
(2) It shall come into force on such date as the State Government may, by notification, appoint.
2. Amendment of section 25.- In Section 25 of the Karnataka Shops and Commercial Establishments Act, 1961 (Karnataka Act 8 of 1962), the following proviso shall be inserted, namely:-
"Provided that the State Government may, by notification exempt any establishment of Information Technology or Information Technology enabled service from the provisions of this section relating to employment of women during night subject to the condition that the establishment provides facilities of transportation and security to such women employees and subject to any other condition as may be specified in the notification."