Section 113 in The Gujarat Industrial Relations Act, 1946
113. Modification in Schedules.
The [State] [This word was substituted for the word 'Provincial' by the Aadaptation of Laws order, 1950.] Government may, by notification in the Official Gazette at any time, make any additions to or alterations in the industrial matters specified in Schedule I, II or III or may delete therefrom any such matter:Provided that before making any such addition, alteration or deletion a draft of such addition, alteration or deletion shall be published for the information of all persons likely to be affected thereby and the [State] [This word was substituted for the word 'Provincial' by the Aadaptation of Laws order, 1950.] Government shall consider any objection or suggestion that may be received by it from any person with respect thereto.
