Section 7 in The Gujarat Shops and Establishments (Employees Life Insurance) Act, 1980
7. Employers to furnish return and maintained registers.
- (l) Every employer shall submit to such authority a return in such form and containing such particulars relating to the persons employed by him or to an establishment in respect of which he is an employer, as may be prescribed.(2)Where in respect of any establishment, the authority prescribed under subsection (1), (hereinafter referred to as "the prescribed authority") has reason to believe that a return required to be submitted under sub-section (1) has not been so submitted, the prescribed authority may require any person in charge of the establishment to furnish such particulars as it may consider necessary for the purpose of enabling it to decide whether the establishment is an establishment to which this Act applies.(3)Every employer shall maintain such registers or records in respect of his establishment as may be prescribed.
