Section 001(1953) in The Maharashtra Shops and Establishments Act, 1948
(1953)Private Ltd., and the Scindia Workshop Private Ltd, of thefirst part and the monthly paid clerical and non-clerical staffemployed by them at their officers in Bombay and Branch officeslocated at the posts within the State, of the second part], givenallowance in lieu of over-time as provided in the said award.Sections 14 and 17.Section 18, subject to the condition that theemployees concerned are given one day as holiday with wages in aweek during the period of operations of the said award.]|-| 105. [ [Entry 105 was Inserted by G.N., I & L.D., No. BSE 1462-Lab-III, dated 15th October 1962.]| Canteenand Stores run at Pune by the Pune Seva Sadan Society, Pune.| Section 33.]|-| 106. [ [Entry 106 was Inserted by G.N., I & L.D., No. BSE 1462-Lab-III, dated 24th December 1962.]| Establishmentof Jayems Chemicals, Nasik Road, Deolali, Nasik.| Provision relating to opening hour in Section 13 solong as the Government order sanctioning electric power to theestablishment from 11.00 p.m. to 6.00 a.m. is in force.]|-| 107.| [******] [Entry 107 was Deleted by G.N., I & L.D., No. BSE 1461-Lab-III, dated 6lh May 1965.]||-| 108. [ [Entry 108 was Inserted by G.N., I & L.D., No. BSE 1462-Lab-III, dated 28th February 1963.]| HairDressing Saloon Stalls situated within railway premises| Sections 10, 11 and 18, subject to the conditionthat the employees concerned are granted one day holiday in aweek without making any deductions from their wages on accountthereof.]|-| 109. [ [Entry 109 was Inserted by G.N., I & L.D., No. BSE 1463-Lab-III, dated 13th July 1963.]| Employeesin the Production Department of the Publicity Society of IndiaLimited, Bombay.| Section 18. subject to the condition, that theemployees concerned are granted one day holiday in a week withoutmaking any deductions from their wages on account thereof]|-| 110.| [******] [Entry 110 was Deleted by G.N., I & L.D., No. BSE 1464-Lab-III, dated 18th May 1965.]||-| 111. [ [Entry 111 was Inserted by G.N., I & L.D., No. BSE 1463-Lab-III, dated 9th September, 1963.]| Payclerks and peons and cash-guards, accompanying them, of the TataHydro-Electric Power Supply Co. Ltd., the Andhra Valley PowerCo. Ltd., and the Tata Power company Ltd., Bombay House, ModyStreet, Fort, Bombay-1.| Sections 13, 14, 17 and 18 subject to the conditionthat the employees concerned are granted wages for overtime andone day holiday in a week without making any deductions fromtheir wages on account thereof.]|-| 112. [ [Entry 112 was Inserted by G.N., I & L.D., No. BSE 1463-Lab-III, dated 7th September, 1963.]| Womenemployees, working as gatekeepers, booking clerks, general dutyclerks, door-keepers in Cinema theatres.]||-| 113. [ [Entry 113 was Inserted by G.N., I. & L.D., No. BSE 1463-Lab-III, dated 7th September, 1963.]| MessrsArun Printing Press, Gajanan Talkies Road, Malkapur, DistrictBuldhana.| In respect of section 62, so far it relates to themaintenance of registers under rule 20(1), 20(4) and 20(11) ofthe Maharashtra Shops and Establishments Rules, 1961.]|-| 114. [ [Entry 114 was Inserted by G.N., I. & L.D., No. BSE 1463-Lab-III, dated 10th October, 1963.]| BombayIndustrial Business Machines Bureau, Meher Chambers, Nicol Road,Ballard Estate, Bombay-1.| Section 13.]|-| 115. [ [Entry 115 was Inserted by G.N., I & L.D, No. BSE 1463-Lab-III, dated 26th December, 1963.]| Staff car driver employed in-||-| (i) Shops| Sections 10, 11, 14, 16 and 18, subject to thecondition that the drivers concerned are given one day in a weekas a holiday without making deductions from their wages onaccount thereof.|-| (ii) Commercial establishments| Sections 13, 14, 17 and 18 subject to the conditionthat the drivers concerned are given one day in a week as aholiday without making deductions from their wages on accountthereof.]|-| 116. [ [Entry 116 was Inserted by G.N., I. & L.D., No. BSE 1464-Lab-III, dated 8th January, 1964.]| Employeesof the Chartered Bank, Bombay-1, engaged for exchange of money onboard the ship or wharf in Bombay Port.| Section 13]|-| 117. [ [Entry 117 was Inserted by G.N., I. & L.D., No. BSE 1464-Lab-III, dated 5th October, 1964.]| Employeesin the Car Pool Department of the Greaves Cotton and CompanyLimited Bombay-1.| Sections 13, 14, 17 and 18 subject to the conditionthat the employees concerned are granted wages for overtime workand one day holiday in a week without making any deductions onaccount thereof from their wages.]|-| 118. [ [Entry 118 was Inserted by G.N., I. & L.D., No. BSE 1464-Lab-III, dated 11th January, 1965.]| Banks| Provision relating to closing hours in Section 13on the first working day of a month and the working day precedingand succeeding public holiday subject to the condition that theemployees concerned are granted wages for overtime work.]|-| 119. [ [Entry 119 was Inserted by G.N., I. & L.D., No. BSE 1464-Lab-III, dated 22nd February, 1965.]| Purchaseand Liaison Office of the Fertilizer Corporation of IndiaLimited, Bombay.| (a) in respect of all employees sections 35, 36, 37and 62.(b)in respect of out door Staff: Sections 13, 14,
