(1)The Administrator may, by notification in the Official Gazette, declare any specified service to be an essential service to the community.(2)A declaration made under sub-section (1) shall remain in force for one month in the first instance, but may be extended from time to time by a like notification.(3)Upon a declaration being made under sub-section (1) and so long as remains in force, it shall be the duty of every police officer to obey any order given by any superior officer in relation to any employment in connection with the service specified in the declaration.
