Section 5 in The Gujarat Shops and Establishments (Employees Life Insurance) Act, 1980
5. Qualification of employees for benefit of life insurance.
- No employee shall be qualified for the benefit of the life insurance under the scheme unless on a qualifying date,-(a)he is a full time employee;(b)he has attained the age of 18 years but has not attained the age of 60 years;(c)he is in continuous service for a period of six months immediately before the said date.Explanation I : - For the purposes of this section "a full time employee" means an employee who is engaged to work for such time as is not less than a normal working day within the meaning of the Minimum Wages Act, 1948 (II of 1948).Explanation II : - For the purposes of this section an employee who has not rendered uninterrupted service for six months, shall be deemed to be in continuous service, if he has been actually employed for not less than 120 days by an employer during the six months immediately preceding.Explanation III : - For the purposes of this section a "qualifying date" means the 1st day of January of a year.
