Preamble
| [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:-
Section 1. Short title and commencement
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
Section 2. Amendment of section 18
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.".