Section 3 in Karnataka Relief Undertakings (Special Provisions) Act, 1977
3. Declaration of relief undertaking.
- The State Government may, if it is satisfied that it is necessary or expedient so to do in the public interest with a view to enable the continued running of State industrial undertaking as a measure of providing relief against unemployment, declare, by notification, that any State industrial undertaking shall on and from such date and for such period as may be specified in the notification be a relief undertaking:Provided that the period so specified shall not exceed in the first instance two years but may by a like notification be extended from time to time by any period not exceeding one year at a time, so, however, that the aggregate shall not be more than [twelve years] [Substituted by Act 23 of 1989 w.e.f. 9.1.1989.].
