Section 2(a) in The Orissa Essential Services (Maintenance) Act, 1988
(a)"essential service" means -(i)any service connected with the supply or distribution of water and with the maintenance of water-works;(ii)any service connected with the maintenance of public health and sanitation, including hospitals and dispensaries;(iii)any service connected with the production, supply or distribution of electricity including any service under the Orissa State Electricity Board constituted under the Electricity (Supply) Act, 54 of 1948;(iv)any service connected with transportation of persons/goods;
