(1)The State Government may, by notification in the Official Gazette, declare any specified service to be an essential service to the community:Provided that such notification shall remain in force for one month in the first instance, but may be extended, from time to time, by a like notification.(2)Upon a declaration being made under sub-section (1) and so as it remains in force, it shall be the duty of every Police officer to obey any order given by any superior officer in relation to employment upon or in connection with the service specified in the declaration; and every such order shall be deemed to be a lawful order within the meaning and for the purposes of this Act.
