JHARKHAND SHOPS AND ESTABLISHMENT AMENDMENT RULES, 2015

JHARKHAND SHOPS AND ESTABLISHMENT AMENDMENT RULES, 2015[1]

PREAMBLE

In exercise of the powers conferred by Section 40 of the Jharkhand Shops and Establishment Act, 1953 the Governor of Jharkhand is pleased to make the following amendments in the Jharkhand Shops and Establishment Rules, 1955:

Rule - 1. Short title, extent and commencement.

(i)       These Rules may be called the Jharkhand Shops and Establishment Amendment Rules, 2015.

(ii)      It shall extend to the whole State of Jharkhand.

(iii)     It shall come into force from the date of publication in the official gazette.

Rule - 2. Deletion of Sub-rule (4) of Rule (3).

Sub-rule (4) of Rule (3) shall be deleted.

Rule - 3. Amendment of Rule 42.

In Rule 42 the words "employing 10 or more persons" shall be inserted between the words "every employer" and "shall send to the Inspecting Officer".

Rule - 4. Insertion of a new Rule 43A after Rule 43.

After rule 43 following Rule shall be inserted

Rule 43A.

"Provided further that notwithstanding the provisions contained in Rule 42 and Rule 43, in such cases where online return is filed in such format as may be prescribed by the Government for the purpose only such online Return shall be required to be filed on or before 30th of June every year."

Rule 43(B).

"The Government, by order, may devise or notify consolidated Forms for maintaining registers and records in lieu of the Forms prescribed in these rules.

Provided further that the Government may allow the registers and records to be maintained in computerized or digital formats."