CCPA Imposes Rs. 1 Lakh Penalty on Britannia Over Misleading ‘100% Whole Wheat Bread’ Claim  ||  Delhi High Court Upholds SEM Notice Asking Neha Bora to Sign Peace Bond Beyond Mere Hearsay  ||  Allahabad High Court: Rape Victims Cannot Be Denied Compensation for Lack of Medical Report  ||  Kerala High Court Quashes Guideline Restricting Production of Arrested Persons After 5 PM  ||  Gujarat High Court Upholds Acquittal of Two in Electric Fence Death of 11-Year-Old  ||  MP High Court Allows Tree Felling for Indore Metro, Orders Phased Cutting under Expert Watch  ||  Bombay High Court Awards Rs. 5 Lakh for Illegal Arrest, Orders Action Against Police, Magistrate  ||  Bombay High Court Sets Aside FIR Against Pune College Staff Over Murud Beach Tragedy  ||  Bombay High Court Proposes Forfeiting Rehab Homes of Slum Dwellers Dumping Garbage on Roads  ||  J&K&L High Court Sets Aside Rs. 10K Cost on Senior Advocate, Says Heated Exchanges are Common    

Model Shops and Establishments (Regulation of Employment and Conditions of Service) Bill, 2016 - (29 Jun 2016)

MANU/PIBU/0512/2016

Labour and Industrial

The Union Cabinet looked into disseminating the Model Shops and Establishment (Regulation of Employment and Conditions of Service) Bill, 2016 to States. To what extent, if at all, provisions of the Bill will be enacted depends on individual State governments and Union Territories.

Salient features of the draft Model Bill include: year-round and 24/7 operation of establishments; preventing discrimination against women in recruitment, training and promotions; simplified registration; mandated holidays, and; provision for government to make rules ensuring safety and health of workers.

Tags : LABOUR   RETAIL   OPERATIONAL FREEDOMS   NIGHT SHIFT  

Share :        

Disclaimer | Copyright 2026 - All Rights Reserved