Section 38(3) in The Tamil Nadu Catering Establishments Rules, 1959
(3)[ An employer shall exhibit in his catering establishment a notice in [Form No. XV] [Substituted vide S.R.O. No. A-283 of 1962, dated the 13th March, 1962.] specifying the daily hours of work, intervals for rest, and weekly holiday allowed to the employees. A copy of the notice shall be sent to the Inspector:]Provided that if any change in the notice so exhibited becomes necessary, a notice of such change shall be exhibited before such change is given effect to, and a copy of the said notice together with a statement of reasons for the change shall be sent simultaneously to the Inspector.
