Section 59 in Telangana Industrial Workers (Representation, Participation in Management and Relief) Act, 1998
59. Power to amend Schedules.
- The State Government may, if it is of the opinion that it is expedient or necessary in public interest, so to do by notification in the Official Gazette, add to or alter or amend the Schedule and on any such notification being issued, the Schedule shall be deemed to have been amended accordingly.
