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Central Government hereby declares the services engaged in the industry of defence establishments to be a public utility service for the purposes of Industrial Disputes Act, 1947- (Ministry of Labour and Employment) (01 Dec 2020)

MANU/LABR/0105/2020

Labour and Industrial

Whereas the Central Government is satisfied that the public interest so requires that the services engaged in the industry of defence establishments, which is covered under item 8 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 for a period of six months from the 24th June, 2020 vide notification of the Government of India in the Ministry of Labour and Employment number S.O. 2024 (E), dated 24th June, 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 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 industry of defence establishments to be a public utility service for the purposes of the said Act for a period of six months with effect from the 24th December, 2020.

Tags : SERVICES   DEFENCE ESTABLISHMENTS   PUBLIC UTILITY  

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