Section 3 in Maharashtra Shops and Establishments (Regulation of Employment and Conditions of Service) Act, 2017
3. Act not to apply to certain establishments and persons.
- The provisions of this Act shall not apply to,-(1)Establishments of the Central and State Government;(2)Establishments of Local Authorities;(3)Establishment of Mumbai Port Trust;(4)Establishment of Railway Administration;(5)Offices of Reserve Bank of India;(6)Offices of the Trade Commissioner and of Consular officers and other Diplomatic representatives of Foreign Government;(7)Offices of Air Service Companies;(8)Establishments used for treatment or care of infirm, destitute or mentally unfit;(9)Establishments pertaining to any kind of educational activities (excepting those where coaching or tuition classes are conducted by individual persons or any institutions other than those,-(a)affiliated to any university established by law, or(b)recognised by the Divisional Boards under the Maharashtra Secondary and Higher Secondary Education Boards Act, 1965, or(c)recognised by the Directorate of Education or the Directorate of Technical Education as a private secondary or technical high school, Industrial Training Institute (I.T.I.), Polytechnic, Engineering Colleges or other technical institutions conducting courses recognised by Government) ;(10)High Court Law Libraries and other Courts Law Libraries;(11)A worker occupying position of confidential, managerial or supervisory character in an establishment, a list of which shall be displayed on the website of establishments and in absence of the website at a conspicuous place in the establishment and a copy thereof shall be sent to the Facilitator;(12)A worker whose work is inherently intermittent;(13)A member of the family of an employer.
