Section 1 in The Industrial Employment (Standing Orders) Central Rules, 1946
1.
(1)These rules may be called The Industrial Employment (Standing Orders) Central Rules, 1946.(2)[ They extend to all Union territories, and shall also apply in any State (other than a Union territory) to industrial establishments under the control of the Central Government or a Railway administration or in a major port, mine or oilfield. ] [ Substituted by G.S.R. 208, dated 31.1.1964.]
