Section 3(f) in U.P. Industrial Disputes Act, 1947
(f)for exercising control over any public utility service, or any subsidiary undertaking by authorising any person (hereinafter referred to as an authorized controller) to exercise, with respect to such service, undertaking or part thereof such functions of control as may be specified in the order; and on the making of such order the service, undertaking or part, as tine case may be, shall so long as the order continues to be carried on in accordance with any directions given by the authorized controller in accordance with the provisions of the order; and every person having any functions of management of such service, undertaking or part thereof shall comply with such directions;
