Section 13 in The Essential Services Maintenance Act, 1981
13. Amendment of Act 41 of 1980
.During the continuance in force of this Act, the Essential Services Maintenance (Assam) Act, 1980, shall have effect as if,(a)in section 2,(1)in sub-section (1),(i)clause (a) had been omitted;(ii)for clause (b), the following clauses had been substituted, namely:(b)essential service means(i)any transport service for the carriage of passengers or goods, by land or water, with respect to which the Legislative Assembly of the State of Assam has power to make laws;(ii)any service connected with the production, storage, supply or distribution, as the case may be, of gas or water;(iii)any service connected with the maintenance of public health and sanitation, including hospitals and dispensaries;(iv)any public services and posts in connection with the affairs of the State, and also persons appointed to the secretarial staff of the Legislative Assembly of the State of Assam;(v)any other service or employment or class thereof, connected with matters with respect to which the Legislative Assembly of the State of Assam has power to make laws and which the State Government, being of opinion that strikes therein would prejudicially affect the maintenance of any public utility service, the public safety or the maintenance of the supplies and services necessary for the life of the community or would result in the infliction of grave hardship on the community, may, by notification in the Official Gazette, declare to be an essential service for the purposes of this Act;(bb)State Government means the State Government of Assam;;(2)in sub-section (2), for the words, brackets and figures under sub-clause (xiv), the words, brackets and figure under sub-clause (v) had been substituted;(b)in sections 3 and 9, for the words appropriate Government, wherever they occur, the words State Government had been substituted.
