| [Kerala Act No. 34 of 1979] |
An Act further to amend the Kerala Shops and Commercial Establishment Act, 1960
Preamble.- Whereas it is expedient further to amend the Kerala Shops and Commercial Establishments Act, 1960, for the purpose hereinafter appearing;
Be it enacted in the Thirtieth Year of the Republic of India as follows:-
1. Short title and commencement.- (1) This Act may be called the Kerala Shops and Commercial Establishments (Amendment) Act, 1979.
(2) It shall come into force at once
2. Amendment of section 18.- In section 18 of the Kerala Shops and Commercial Establishments Act, 1960 (34 of 1960), after sub-section (4) the following sub-section shall be inserted namely:-
"(4A) In directing the payment of compensation under sub-section (3) or sub-section (4), the appellate authority may include as part of the compensation the wages of the employee for the period he was kept out of employment.".