Whereas certain draft rules
further to amend the Gujarat Factories Rules, 1963, were published as required
by sub-sec. (1) of Sec. 115 of the Factories Act, 1948 (LXIII of 1948)
(hereinafter referred to as "the said Act") at pages 188-1 to 188-13
in the Gujarat Government Gazette, Extraordinary, Part-IV-A, dt. 28.9.2016,
vide Government, Notification, Labor and Employment Department No.
KHR-2016-179-FAC-142010-963281-M (3), dt. the 28.9.2016 inviting objections or
suggestions from all persons likely to be affected thereby within forty five
days from the date of publication of the said notification in the Official
Gazette. And whereas no objection or
suggestion has been received by the Government in respect to the said draft
notification, Now therefore, in exercise of the
powers conferred by Sec. 112 read with sub-.secs. (1) & (2) of Sec. 64 of
the Factories Act, 1948 (LXIII of 1948), the Government of Gujarat hereby makes
the following rules further to amend the Gujarat Factories Rules, 1963,
namely:- These rules may be called the
Gujarat Factories (Amendment) Rules, 2017. In the Gujarat Factories Rules,
1963 (hereinafter referred to as "the said rules") for Rule 89 to
Rule 91 the following rules shall be substituted namely: "89.
Persons defined to hold positions of supervision or managements or confidential
position.-The persons specified in the Schedule annexed to this rule shall
hold positions of supervision or management or to be employed in a confidential
position in the factory. GUJARAT
FACTORIES (AMENDMENT) RULES, 2017
PREAMBLE