Section 97A(a) in The Gujarat Industrial Relations Act, 1946
(a)with the object of compelling the [Central or [State] government] or any public servant to take or abstain from taking any particular course of action in regard to an industrial matter, where the [Central or [State] [These words were substituted for the words 'Provincial Government' by Bombay 55 of 1949, section 16.] Government] is not an employer in the industry concerned, or
