Section 34 in The Delhi Shops and Establishments Act, 1954
34. Employer to furnish letters of appointment to employees.
- The employer shall furnish every employee with a letter of appointment. Such letters of appointment shall contain the following and such other particulars as may be prescribed, namely:-(a)the name of employer.(b)the name, if any, and the postal address of the establishment.(c)the name, father's name and the age of the employee.(d)the hours of work.(e)date of appointment.
