Section 3 in The Bihar Essential Services Maintenance Act, 1948
3.
This Act shall apply to any employment or class of employments under the [State] [Substituted by A.L.O. for 'Provincial'] Government which the [State] [Substituted by A.L.O. for 'Provincial'] Government being of opinion that such employment or class of employment is essential for securing the public safety, the maintenance of public order, or for maintaining services necessary to the life of the community may, by notification, declare to be an employment or class of employment to which this Act, applies.
