On 16-12-2025, the Gujarat Government notified the Gujarat Shops and Establishments (Regulation of Employment and Conditions of Service) (Amendment) Ordinance, 2025, which raises the applicability threshold, permits women to work at night with safety safeguards, and increases the permissible overtime limit per quarter.
This Ordinance came into force on 16-12-2025.
Key takeaways:
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The Ordinance amends the Gujarat Shops and Establishments (Regulation of Employment and Conditions of Service) Act, 2019.
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Section 1(3) of the Act is revised to increase the scope of establishments employing workers from 10 to 20 or more, reducing the burden of compliance for smaller businesses.
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The threshold for intimation has been raised under Section 7, now establishments employing less than 20 workers will be required to submit an online intimation of commencement or closure to the Inspector within the prescribed time.
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Maximum daily working hours defined under Section 12 are increased from 9 to 10, and continuous work without break extended from 5 to 6 hours.
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Women workers can now work between 9 PM and 6 AM with their consent.
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The employers will ensure their safety measures, facilities, and transport.
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The modification of Section 13 allows the State Government to regulate or prohibit women’s night work in public interest.
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Overtime provisions under Section 15 are revised, the daily limit has changed from 9 to 10 hours, and quarterly overtime cap increased from 125 to 144 hours, with wages at twice the ordinary rate.