CCPA Imposes Rs. 1 Lakh Penalty on Britannia Over Misleading ‘100% Whole Wheat Bread’ Claim  ||  Delhi High Court Upholds SEM Notice Asking Neha Bora to Sign Peace Bond Beyond Mere Hearsay  ||  Allahabad High Court: Rape Victims Cannot Be Denied Compensation for Lack of Medical Report  ||  Kerala High Court Quashes Guideline Restricting Production of Arrested Persons After 5 PM  ||  Gujarat High Court Upholds Acquittal of Two in Electric Fence Death of 11-Year-Old  ||  MP High Court Allows Tree Felling for Indore Metro, Orders Phased Cutting under Expert Watch  ||  Bombay High Court Awards Rs. 5 Lakh for Illegal Arrest, Orders Action Against Police, Magistrate  ||  Bombay High Court Sets Aside FIR Against Pune College Staff Over Murud Beach Tragedy  ||  Bombay High Court Proposes Forfeiting Rehab Homes of Slum Dwellers Dumping Garbage on Roads  ||  J&K&L High Court Sets Aside Rs. 10K Cost on Senior Advocate, Says Heated Exchanges are Common    

Notification to declare with immediate effect the 'Manufacturing of Alumina and Aluminium' & 'Mining of Bauxite' Industries to be a 'Public Utility Service'- (Ministry of Labour and Employment) (16 Nov 2016)

MANU/LABR/0108/2016

Labour and Industrial

Whereas the Central Government is satisfied that the public interest requires that the services in the 'Manufacturing of Alumina and Aluminium' and 'Mining of Bauxite' which are covered by item 30 and 31 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:

Now, therefore, in exercise of the powers conferred by sub-clause (vi) of clause (n) of section 2 of the Industrial Disputes Act, 1947, the Central Government hereby declares with immediate effect the said industries to be a 'Public Utility Service' for the purpose of the said Act for a period of six months.

Tags : DECLARATION   PUBLIC UTILITY   INDUSTRY  

Share :        

Disclaimer | Copyright 2026 - All Rights Reserved