Public Utility Services (Fourth Order), 2024

[07th May 2024]

Whereas the Central Government is satisfied that the public interest so requires that the services of the industry engaged in Food stuffs, which is covered under item 6 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 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 9th November, 2023 vide notification of the Government of India in the Ministry of Labour and Employment number S.O. 4869(E), dated the 9th November, 2023;

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 issues the following order as follows: -

Order - 1. Short title and Commencement

(1)     This order may be called the Public Utility Services (Fourth Order), 2024.

(2)     It shall come into force on the 9th day of May, 2024.

Order - 2.

The Central Government hereby declares the services engaged in Food stuffs to be a public utility service for the purposes of the said Act for a further period of six months with effect from 9th May, 2024.