Section 3(1) in Rajasthan Relief Undertakings (Special Provisions) Act, 1961
(1)If at any time, it appears to the State Government necessary to do so, the State Government may, be notification in the official Gazette, declare that an industrial undertaking specified in the notification, whether started, acquired, or otherwise taken over, by the State Government, or in respect of which a notified order under section 18-A of the Industries (Development and Regulation) Act, 1951 (Central Act 65 of 1951) is in operation, and carried on, or proposed to be carried on, by itself, or under its authority, or to which any loan, guarantee, or other financial assistance has been provided by the State Government, shall, with effect from the date specified for the purpose in the notification, be a relief undertaking for the purposes of this Act.[Explanation.-The issuance and publication of a notification under sub-section (1) in respect of any industrial undertaking shall not have the effect of treating the employees of that industrial undertaking as Government Servants unless they are specifically appointed as such, in writing, by a special order of the State Government, issued subsequent to the said notification, to manage the affairs of that industrial undertaking.] [Inserted by Rajasthan Act 20 of 1999, w.e.f. 30-9-19991.]
