Section 11A in The Tamil Nadu Catering Establishments Act, 1958
11A. [ Notice of periods of work. [Inserted by section 10 of the Tamil Nadu Act 29 of 1975.]
(1)There shall be correctly maintained and displayed in every catering establishment a notice of periods of work in such form and in such manner as may be prescribed showing clearly for everyday the periods during which employees may be required to work.(2)No employee shall be allowed or required to work in any catering establishment otherwise than in accordance with the notice of periods of work displayed under sub-section (1).(3)Every employer shall send to the Inspector and display in the catering establishment, a statement showing the holidays allowed, in each calendar year under section 11, in such form, within such time and in such manner as may be prescribed.]
