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Delhi HC Directs ESIC to Constitute Committee to Frame Policy for Welfare of Contractual Workers - (08 Feb 2022)

LABOUR AND INDUSTRIAL

Delhi High Court has directed the Employees' State Insurance Corporation (ESIC) to constitute a committee which will frame a policy for the welfare of contractual workers in all its establishments, in a case concerning illegal termination of services of contractual workmen at Hospital.

Tags : DELHI HIGH COURT   POLICY FOR WELFARE OF CONTRACTUAL WORKERS  

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