Section 1(5) in The Gujarat Shops and Establishments (Employees Life Insurance) Act, 1980
(5)The State Government may, after giving by a notification in the Official Gazette, not less than three month's notice of its intention so to do may by a like notification, add to the Schedule any establishment or a class of establishments in respect of which it is of the opinion that this Act should apply and thereupon the Schedule shall be deemed to be amended accordingly.
