Section 57 in The Goa, Daman and Diu Shops and Establishments Act, 1973
57. Restriction on double employment, maintenance of registers, records, etc.
(1)No employee shall work in any establishment, nor shall any employer knowingly permit an employee to work in any establishment, on a day or part of a day on which the employee is given a holiday or is on leave in accordance with the provisions of this Act.(2)Subject to the control of the Government, an employer shall maintain such registers and records and display such notices, as may be prescribed. All such registers and records shall be kept, and all such notices shall be displayed on the premises of the establishment to which they relate.(3)Every employer shall on demand produce or cause to be produced for inspection by an Inspector all registers, records and notices required to be kept by or under this Act.(4)Every employer shall submit such returns relating to his business, in such manner and within such period, and to such authority as may be prescribed.(5)Every employer shall give an order of appointment to his employee in the establishment before such employee joins the service:Provided that in the case of an employee in the service at the commencement of this Act, the employer shall give such order of appointment within a period of three months from the date of such commencement.
