Section 3 in The East Punjab Essential Services (Maintenance) Act, 1947
3. Employment to which this act applies.
- This Act shall apply to all employment under the [State] Government, and to any employment or class of employment which the State Government being of opinion that such employment or class of employment is essential for securing the public safety, the maintenance of public order, health or sanitation or for maintaining supplies or services necessary for the life of the community, may by [notification in the Official Gazette, declare to be an employment or class of employment to which this Act applies.] [Subsituted for the words 'East Punjab' by the Adaptation of Laws Order, 1950.]
