Section 2(4) in The Gujarat Labour Welfare Fund Act, 1953
(4)"Establishment'' means—(i)a factory;(ii)a tramway or motor omnibus service; and(iii)10 any establishment within the meaning of the Bombay Shops and Establishments Act, 1948, which employs, or on any working day during, the twelve months preceding the specified date employed, ten or, more persons :Provided that, any such establishment shall, subject to the provision contained in the succeeding proviso continue to be an establishment for the purposes of this Act, notwithstanding a reduction in the number of persons to less than ten at any subsequent time:Provided further that, where or a continuous period of not less than three months the number of persons employed therein has been less than ten, such establishment shall leases to be an establishment for the purposes of this Act with effect from the beginning of the month following the expiry of the saidperiod of three months, and the employer shall, within one month from the date of such cessation, intimate by registered post the fact thereof to such authority as the State Government may specify in this behalf." ]
