Section 128 in Occupational Safety, Health and Working Conditions Code, 2020
128. Power to exempt during public emergency.
- In case of a public emergency or disaster or pandemic in whole of India or part thereof, the appropriate Government may, by notification, exempt any workplace or work activity or class thereof from all or any of the provisions of this Code for such period and subject to such conditions as it may think fit:Provided that no such notification shall be made for a period exceeding one year at a time.Explanation. - For the purposes of this section public emergency means a grave emergency whereby the security of India or any part of the territory thereof is threatened, whether by war or external aggression or internal disturbance.
