Section 3 in U.P. Industrial Undertakings (Special Provisions For Prevention Of Unemployment) Act, 1966
3. Declaration as to relief undertaking.
(1)Where the State Government is satisfied in relation to an industrial undertaking-(a)which is started or which or the management of which is acquired or otherwise taken over by the State Government under any law or agreement and is run or proposed to be run by or under the authority of such Government; or(b)to which a loan, advance or grant has been given, or in respect of whose loans a guarantee has been given, by the State Government,that it is necessary or expedient so to do in the public interest, with a view to enabling the continued running or restarting of the undertaking as a measure of preventing or of providing relief against unemployment, the State Government may, by notification in the Gazette, declare that with effect from such date as may be specified, the undertaking shall be a relief undertaking.(2)A declaration under sub-section (1) shall have effect for such period not exceeding one year, as may be specified in this behalf:Provided that the State Government may, by notification in the Gazette extend the operation of the declaration for further periods not exceeding one year at a time and four years in the aggregate.
