Site icon SCC Times

Canada-Ontario| Working for Workers Act, 2022 receives royal assent

On 11th April 2022, Bill 88, Working for Workers Act 2022 has received the Royal Assent. The new law amends some of the Acts that are Employment Standards Act, 2000 (ESA), the Occupational Health and Safety Act (OSHA), and the Fair Access to Regulated Professions and Compulsory Trades Act, 2006 (FARPCTA).

 

Key points:

 

The motive of the Fair Access to Regulated Professions and Compulsory Trades Act, 2006 (FARPACTA) is to help ensure that  individuals and regulated professional applying for registration by regulated professions, are governed by registration practices that are transparent, unbiased and fair. The new law brings changes in FARPCTA to require a regulated professional to make a registration decision within 30 business days of receiving an application from a “domestic labour mobility” applicant.

 


*Disha Srivastava, Publication Assistant has reported this brief.

Exit mobile version