PUNJAB GOVT. GAZ. (EXTRA), MAY 21, 2015
(VYSK 31, 1937 SAKA)
PART I
GOVERNMENT OF PUNJAB
DEPARTMENT OF LEGAL AND LEGISLATIVE AFFAIRS, PUNJAB
NOTIFICATION
The 21st May, 2015
No. 24-Leg./2015.-The following Act of the Legislature of the State of Punjab received the assent of the Governor of Punjab on the 29th Day of April, 2015, is hereby published for general information: THE PUNJAB SHOPS AND COMMERCIAL ESTABLISHMENTS
(AMENDMENT) ACT, 2015.
(Punjab Act No. 23 of 2015) AN
107
AcT
further to amend the Punjab Shops and Commercial Establishments Act, 1958.
BE it enacted by the Legislature of the State of Punjab in the Sixty
sixth Year of the Republic of India, as follows:
1. (1) This Act may be called the Punjab Shops and Commercial Short title and
Establishments (Amendment) Act, 2015.
(2) It shall come into force on and with effect from the date of its publication in the Official Gazette.
2. In the Punjab Shops and Commercial Establishments Act, 1958, in Amendment of
section 30, in sub-section (1), in the proviso, at the end, for the sign ", the sign «." shall be substituted and thereafter the following shall be inserted, namely:-
"Provided further that the Government or any officer empowered
by the Government in this behalf may, by notification, in the Official
Gazette, allow women to work during night in any category or establishment to which this Act applies on such conditions, as it may deem fit.".
H.P.S. MAHAL,
775/05-2015/Pb. Govt. Press, S.A.S. Nagar
Secretary to Government of Punjab, Department of Legal and Legislative Affairs.
commencement.
section 30 of
Punjab Act 15 of 1958.
PUNJAB GOVT. GAZ. (EXTRA), MAY 21, 2015 107 (VYSK 31, 1937 SAKA)
PART 1
GOVERNMENT OF PUNJAB DEPARTMENT OF LEGAL AND LEGISLATIVE AFFAIRS, PUNJAB
NOTIFICATION
The 21st May, 2015
No. 24-Leg./2015.-The following Act of the Legislature of the State of
Punjab received the assent of the Governor of Punjab on the 29th Day of
April, 2015, is hereby published for general information:-
THE PUNJAB SHOPS AND COMMERCIAL ESTABLISHMENTS
(AMENDMENT) ACT, 2015.
(Punjab Act No. 23 of 2015)
AN
Act
Jurther to amend the Punjab Shops and Commercial Establishments
Act, 1958.
BE it enacted by the Legislature of the State of Punjab in the Sixty-
sixth Year of the Republic of India, as follows:-
1. (1) This Act may be called the Punjab Shops and Commercial
Establishments (Amendment) Act, 2015.
(2) Itshall come into force on and with effect from the date of its
publication in the Official Gazette.
2. Inthe Punjab Shops and Commercial Establishments Act, 1958, in
section 30, in sub-section (7), in the proviso, at the end, for the sign “.”, the sign
«:” shall be substituted and thereafter the following shall be inserted, namely:-
“Provided further that the Government or any officer empowered
by the Government in this behalf may, by notification, in the Official
Gazette, allow women to work during night in any category or establishment
to which this Act applies on such conditions, as it may deem fit.”.
H.P.S. MAHAL,
Secretary to Government of Punjab,
Department of Legal and Legislative Affairs.
775/05-2015/Pb. Govt. Press, S.A.S. Nagar
Short title and
commencement.
Amendment of
section 30 of
Punjab Act 15 of 1958.