Central Government hereby declares the services in the 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) (11 Feb 2021)

MANU/LABR/0010/2021

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 August, 2020, vide notification of the Government of India in the Ministry of Labour and Employment number S.O. 2793 (E), dated 18th August, 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 in 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 19th February, 2021.

Tags : BANK NOTE PAPER MILL PUBLIC UTILITY INDUSTRIAL DISPUTES ACT