Section 13 in Gujarat Shops and Establishments (Regulation of Employment and Conditions of Service) Act, 2019
13. Prohibition of discrimination of women.
(1)No woman worker shall be discriminated in the matter of recruitment, training, transfer or promotion or wages.(2)No woman worker shall be required or allowed to work in any establishment except between the hours of 6 a.m. and 9 p.m.:Provided that, where the Inspector or any person, authorized by it in this behalf, is satisfied that the provisions of shelter, rest room, night creche, ladies toilet, adequate protection of dignity, honour and safety, protection from sexual harassment, and their transportation from the shop or establishment to the door step of their residence exists in such shop or establishment, it may, by order, after obtaining the consent of the woman worker, allow her to work between 9 p.m. to 6 a.m. subject to such conditions as may be specified in the order.
