Section 1(3) in The Industrial Employment (Standing Orders) Act, 1946
(3)It applies to every industrial establishment wherein one hundred or more workmen are employed, or were employed on any day of the preceding twelve months:Provided that the appropriate Government may, after giving not less than two months’ notice of its intention so to do, by notification in the Official Gazette, apply the provisions of this Act to any industrial establishment employing such number of persons less than one hundred as may be specified in the notification.
