Section 3(1) in The Employment Exchanges (Compulsory Notification Of Vacancies) Act, 1959
(1)This Act shall not apply in relation to vacancies—(a)in any employment in agriculture (including horticulture) in any establishment in private sector other than employment as agricultural or farm machinery operatives;(b)in any employment in domestic service;(c)in any employment the total duration of which is less than three months;(d)in any employment to do unskilled office work;(e)in any employment connected with the staff of Parliament.
