Section 14(2) in Telangana Industrial Workers (Representation, Participation in Management and Relief) Act, 1998
(2)If any doubt arises whether activity is an essential economic activity or not, it shall be referred to the Commissioner of Labour whose decision thereon shall be final.Explanation. - For the purpose of this section, the expressions "permanent workmen, casual workmen, Temporary workmen and badli workmen", shall have the same meaning as assigned under the Model Standing Orders prescribed under rule 3 of the [Telangana] [Substituted by G.O.Ms.No.45, Law (F) Department, dated 01.06.2016.] Industrial Employment (Standing Orders) Rules, 1953 under the First Schedule to the Industrial Employment (Standing Orders) Act, 1946. The term contract labour shall have the same Central Act 20 of 1946' meaning as assigned to it under the Contract Labour Central Act 37 of 1970 (Regulation and Abolition) Act, 1970.
