Section 15(11) in Karnataka Shops and Commercial Establishments Act, 1961
(11)A scheme formulated under sub-section (10) shall be posted in convenient places in the premises of the establishment and shall be in force for a period for twelve months from the date on which it comes into force and may thereafter be renewed, with or without modification, for a further Shops and Commercial Establishments [1962: KAR. ACT 8 22 period of twelve months at a time by the employer in agreement with the representatives of the employees as specified in sub-section (10).
