Section 24(2) in Gujarat Shops and Establishments (Regulation of Employment and Conditions of Service) Act, 2019
(2)For the areas not having jurisdiction of local authority, the State Government shall, by notification in the Official Gazette, without the necessity of giving any further notice or reasons, specify the authorities for performing the duties of enforcing the provisions of this Act from a date specified in that notification. From such date, it shall be the duty of such authorities to enforce the provisions of the Act, subject to the supervision of the State Government.
