Mentioned industrial undertakings under Industrial Disputes Act, 1947 be declared as public utility services- (Ministry of Labour and Employment) (27 Jan 2022)

MANU/LABR/0003/2022

Labour and Industrial

1. Whereas the Central Government being satisfied that the public interest so requires that the services engaged in the following industrial undertakings under the Ministry of Finance which are covered under different items of the First Schedule to the Industrial Disputes Act, 1947 (14 of 1947), shall be declared as public utility services for the purposes of the said Act, namely:

(a) India Government Mints, Kolkata, Noida, Mumbai and Hyderabad (covered under item No.11);

(b) India Security Press, Nashik (covered under item No. 12);

(c) Security Printing Press, Hyderabad (covered under item No. 12);

(d) Security Paper Mill, Hoshangabad (covered under item No. 21);

(e) Services in the Bank Note Press, Dewas (covered under item No. 22);

(f) Currency Note Press, Nashik Road (covered under item No. 25).

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 30th July, 2021, vide notification of the Government of India in the Ministry of Labour and Employment, number S.O. 3062(E), dated 30th July, 2021;

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 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 said industrial undertakings to be public utility service for the purposes of the said Act for a further period of six months with effect from the 30th January, 2022.

Tags : INDUSTRIAL UNDERTAKINGS DECLARATION PUBLIC UTILITY SERVICES