MANU/LABR/0003/2024
Ministry : Ministry of Labour and Employment
Notification No. : SO687(E)
Date of Notification : 14.02.2024
Date of Publication : 14.02.2024
Notification/ Circulars Referred : Number S.O.
3503(E), dated the 4th August, 2023 MANU/LABR/0063/2023
Citing Reference:
Number S.O.
3503(E), dated the 4th August, 2023 MANU/LABR/0063/2023 Referred
Central Government declares the services engaged in the iron and steel industry to be a public utility service for Industrial Disputes Act, 1947 for a further period of six months with effect from the 17th February, 2024
S.O.687(E).--Whereas the Central Government is satisfied that public interest so requires that the services engaged in the Iron and Steel, which is covered under item 7 of the First Schedule to the Industrial Disputes Act, 1947 (14 of 1947), to be a public utility service for the purposes of the said Act;
And whereas the Central Government has lastly declared the said industry to
be public utility service for the purposes of the said Act vide notification of
the Government of India in the Ministry of Labour and Employment number S.O.
3503(E), dated the 4th August, 2023 for a period of six months with effect from
the 17th August, 2023;
And whereas the Central Government is of the opinion that public interest requires the extension of the public utility service status to the said industry for a further period of six months;
Now, therefore, in exercise of the powers conferred by the proviso to sub-clause (vi) of clause (n) of section 2 of the Industrial Disputes Act, 1947 (14 of 1947), the Central Government hereby declares the services engaged in the iron and steel industry to be a public utility service for the purposes of the said Act for a further period of six months with effect from the 17th February, 2024.
[F. No. S-11017/01/2024-IR(PL)]
DEEPIKA KACHHAL,
Jt. Secy.