Section 25 in Karnataka Shops and Commercial Establishments Act, 1961
25. Prohibition of employment of women and young persons during night.
- No woman, or a young person [x x x] [Omitted by Act 25 of 1997 w.e.f. 12.2.1998.], shall be required or allowed 24 to work whether as an employee or otherwise in any establishment during night:[Provided that the State Government may, by notification exempt any establishment of Information Technology or Information Technology enabled service from the provisions of this section relating to employment of women during night subject to the condition that the establishment provides facilities of transportation and security to such women employees and subject to any other condition as may be specified in the notification.] [Inserted by Act 14 of 2002 w.e.f. 2.11.2002 by notification.]
