In exercise of powers
conferred by Section-40 of the Jharkhand Shops & Establishment Act, 1953
the Governor of Jharkhand is pleased to make the following amendments in the
Jharkhand Shops & Establishment Rules 2001 i.
These Rules may be called the Jharkhand Shops &
Establishment (Amendment) Rules, 2017. ii.
It shall extend to the whole State of Jharkhand. iii.
It shall come into force from the date of publication in
official Gazette No. of Employee Amount of Fees Rs. 10 240 11 to 20 420 21 to 50 900 51 to 100 1800 101 and above 6000 At the end of Para following
proviso shall be inserted:- "Provided that where
on-line application for registration has been made, the establishment shall be
deemed to be registered on the basis of information furnished by the employer
only and registration certificate shall be issued on-line immediately". After Rule (3), Rule 3A shall
be inserted as follows:- 3-A- Renewal of certificate of
registration:- The employer of every
establishment shall apply for renewal of certificate of registration through
on-line portal not less than thirty days before the date on which the
certificate of registration expires, and if application is so made the
establishment shall be deemed to be duly registered and certificate shall be
issued on-line immediately . Rule of 3-B shall be
substituted as follows:- Every certificate of
registration granted under Rule 3 or renewed under Rule 3-A, shall remain in
force up to 10 years. The certificate so granted or renewed shall remain valid
up to 31st December of the applied period.JHARKHAND SHOPS & ESTABLISHMENT (AMENDMENT) RULES, 2017
PREAMBLE