Central Government hereby declares the services of Bank Note Paper Mill India Private Limited, Mysore, Karnataka to be a public utility service for the purposes of Industrial Disputes Act, 1947- (Ministry of Labour and Employment) (18 Aug 2020)

MANU/LABR/0050/2020

Labour and Industrial

Whereas the Central Government is satisfied that the public interest so requires that the services in the Bank Note Paper Mill India Private Limited, Mysore, Karnataka which is covered under item 32 of the First Schedule to the Industrial Disputes Act, 1947 (14 of 1947), should be declared 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 for a period of six months with effect from the 19th February, 2020, vide notification of the Government of India in the Ministry of Labour and Employment, number S.O. 757(E), dated 19th February, 2020;

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 period of six months;

Now, therefore, in exercise of the powers conferred by 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 of the said industry to be a public utility service for the purposes of the said Act for a period of six months with effect from the 19th August, 2020.

Tags : PAPER MILL PUBLIC UTILITY SERVICE DECLARATION