Section 2(vi) in The Industrial Disputes Act, 1947
(vi)any industry specified in the [First Schedule] [ Substituted by Act 36 of 1964, Section 2, for " Schedule" (w.e.f. 19.12.1964).] which the appropriate Government may, if satisfied that public emergency or public interest so requires, by notification in the Official Gazette, declare to be a public utility service for the purposes of this Act, for such period as may be specified in the notification:
