Section 10 in The Gujarat Shops and Establishments (Employees Life Insurance) Act, 1980
10. Power to make bye-laws.
- A local authority on which a duty is imposed under section 8 to enforce the provisions of this Act may, with the previous sanction of the State Government, make bye-laws not inconsistent with the provisions of the Act or the rules or orders made by the State Government thereunder, for the purpose of carrying out the provisions of this Act.
