In view of the Corona outbreak and its adverse affect of the economy, there is need to boost the economy by liberalization of the Rules.

Administrator, UT , Chandigarh in exercise of the powers conferred by Section 28 of The Punjab Shops and Commercial Establishment Act, 1958 as applicable to the UT, Chandigarh by virtue of the Punjab Reorganization Act, 1966 exempts all shops and commercial establishments covered under the Act of 1958 for a period of 3 months.

Employers of the shops and commercial establishments shall be allowed to open their outlets on all days of week during the aforesaid period subject to the following conditions:

  • Ensure that all the provisions of the Act/Rules relating to employment, working conditions, rest, interval, weekly off days and other restrictions specified in the aforementioned Act of 1958 must be complied with;
  • Opening and closing hours of al these shops and commercial establishment will remain the same on all seven days of week as notified by Chandigarh Administration from time to time;
  • Rotation of employees engaged should be done, so that mandatory weekly rest be given to them;
  • Order issued separately under Disaster Management Act regarding odd-even formula in selected markets will continue to be in operation.

Exemption Under The Shops And Establishment Act In Chandigarh


Chandigarh Administration

Labour Department

Notification dt. 09-06-2020

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