Section 4(5) in The Maharashtra Essential Services Maintenance Act, 2011.
(5)No order under sub-section (1) or sub-section (3) shall be made in respect of––(a)persons appointed to the secretarial staff of the Houses of the State Legislature, except at the request of the Chairman of the Legislative Council and the Speaker of the Legislative Assembly;(b)officers and servants of the High Court, except at the request of the Chief Justice of the High Court.
