Section 53 in West Bengal Shops and Establishments Rules, 1964
53. Letter of appointment.
Every shop-keeper or employer shall furnish all persons employed with letters of appointment in Form X [or in such other form substantially containing the particulars specified in Form X as may be approved by the State Government on an application being made to it in this behalf by a shop-keeper or an employer](i)in the case of every person who is already in employment in his shop or establishment, as the case may be, within sixty day from the date on which these rules come into operation, and(ii)in the case of every person who is employed in his shop or establishment, as the case may be, after these rules come into operation before the person so employed commences work :Provided that it shall not be necessary for a shop-keeper or an employer to issue such letter of appointment to a person who is already in employment and has already been given a letter of appointment substantially containing the particulars specified in Form X.
