Section 4(1) in The M.P. Atyavashyak Seva Sandharan Tatha Vichchinnata Nivaran Adhiniyam, 1979
(1)If the State Government is satisfied that in the public interest or in the interest of public order, it is necessary or expedient so to do, it may, by general or special order, prohibit refusal to work in such essential service and from such date as may be specified in the order.
