Central Government hereby declares the services engaged in the coal industry to be a public utility service for the purposes of Industrial Disputes Act, 1947- (Ministry of Labour and Employment) (27 May 2020)

MANU/LABR/0028/2020

Labour and Industrial

Whereas the Central Government is satisfied that public interest so requires that the services engaged in the coal industry, which is covered under item 4 of the First Schedule to the Industrial Disputes Act, 1947 (14 of 1947), to be a public utility service for the purpose 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 for a period of six months from the 27th November, 2019 vide notification of the Government of India in the Ministry of Labour and Employment number S.O. 4276 (E), dated 27th November, 2019;

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 coal industry to be a public utility service for the purposes of the said Act for a period of six months with effect from the 27th May, 2020.

Tags : COAL INDUSTRY PUBLIC UTILITY SERVICE DECLARATION