The Delhi Labour Department has notified the Delhi Shops and Establishments (Amendment) Rules, 2021 on September 24, 2021 to further amend the Delhi Shops and Establishments Rules, 1954.
The Rules make the following amendment under the Act:
- Rule 3, substituted, deals with form for submitting statement and other particulars relating to name of the employer, the category of the establishment etc. The Rule provides that the occupier of the establishment, within 90 days of the commencement of work of his establishment shall apply for the registration under the Act, online on the Shop and Establishment Portal of Labour Department.
- Rule 4, substituted, states that on submission of application online on the Shop & Establishment portal of Labour Department, Government of NCT of Delhi, the registration certificate shall be generated online in Form C.
- Rule 6, substituted, the occupier shall notify any change in respect of any information under section 5(1) of the Act within 30 days after such change has taken place, online, on the Shop & Establishment Portal of Labour Department, Government of National Capital Territory of Delhi.
*Tanvi Singh, Editorial Assistant has reported this brief.