Central Government hereby declares the services of industry engaged in Food Stuffs to be a Public Utility Service for the purposes of Industrial Disputes Act, 1947- (Ministry of Labour and Employment) (09 Jul 2019)

MANU/LABR/0053/2019

Labour and Industrial

Whereas the Central Government is satisfied that the public interest requires that the services of the industry engaged in Food Stuffs, which is covered under item 6 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;

Now, therefore, in exercise of the powers conferred by sub-clause (vi) of clause (n) section 2 of the Industrial Disputes Act, 1947 (14 of 1947), the Central Government hereby declares the services of the said industry engaged in Food Stuffs to be a Public Utility Service for the purposes of the said Act for a period of six months with effect from the date of publication of the notification.

Tags : INDUSTRY FOOD STUFFS PUBLIC UTILITY SERVICE