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Kerela Government brings in an ordinance to give employees the ‘right to sit’, by amending the provisions of Kerela Shops and Established Act 1960.The ordinance titled as “The Kerala Shops and Establishments (Amendment) Ordinance 2018 was publicize by the Government of Kerela and notified in the Gazette on October 4.
A mandatory condition is present in it to provide seating arrangement to employees who otherwise have to stand for long hours basically mentioned in section 21B.The violation of this section will attract fine and penalty under Section 29 of the Act .The fine amount has also increased by the ordinance from five thousand rupees for first time offence till one lakh.
Section 11 inserted also allows night shift of women with the condition that in a group of five members put on night shift at least two will be women and employer should also make travel arrangements for them. Section 11 has been substituted by the Ordinance to state that every employee should be given at least one whole day per week
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