Section 10(1) in The Essential Defence Services Act, 2021
(1)If the Central Government is satisfied that in the—(a)public interest; or(b)interest of the sovereignty and integrity of India; or(c)security of any State; or(d)public order; or(e)decency; or(f)morality,it is necessary or expedient so to do, it may, by general or special order, prohibit lay-off, on any ground other than shortage of power or natural calamity, of any workman (other than a badli workman or a casual workman) whose name is borne on the muster rolls of any industrial establishment or unit engaged in the essential defence services.
