Central Government Notification

The Central Government extends the provisions of the Employees’ State Insurance Act, 1948 to the classes of establishments specified in column (1) and situated within the areas specified in column (2) of the Schedule hereto, with effect from the 1st day of June, 2022.

 

Description of establishments Areas in which the establishments are
situated
(1) (2)
The following establishments, wherein ten or more persons are employed, or were employed, on any day of the preceding twelve months, namely:- Areas of the Union territory of Andaman and Nicobar lslands, where the provisions of the Employees’ State Insurance Act, 1948(34 of 1948) have already been brought into force under sub-section (3) of section 1 of the said Act
1 Shops
2 Hotels
3 Restaurants
4 Road motor transport establishments;
5 Cinemas including preview theatres;
6 Newspaper establishments as defined in
clause (d) of section 2 of the Working
Journalists and Other Newspaper Employees
(Conditions of Service) and Miscellaneous
Provisions Act, 1955 (45 of 1955);
7 Educational Institutions (including public,
private, aided or partially aided) run by an
individual, trust, society or other
organisation;
8 Medical institutions (including corporate,
joint sector, trust, charitable and private
ownership hospitals, nursing homes,
diagnostic centres and pathological labs).


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