Section 16 in Gujarat Shops and Establishments (Regulation of Employment and Conditions of Service) Act, 2019
16. Shift working and rest.
(1)A department or any section of a department of the shop or establishment may work in more than one shifts at the discretion of the employer and if more than one shifts are worked, the worker may be required to work in any shift at the discretion of the employer.(2)A shop or establishment may work on all days in a week subject to the condition that every worker shall be allowed weekly holiday of at least twenty-four consecutive hours of rest.(3)If a worker is denied weekly holiday, the compensatory leave in lieu thereof shall be given within two months of such weekly holiday.(4)The period and hours of work in a week for all classes of workers in such shift shall be informed to all workers in writing and shall be sent to the Inspector electronically or otherwise.(5)Where a worker is required to work on a day of his rest, he shall be entitled to wages at the rate of twice his ordinary rate of wages.
