Section 2(a) in The U.P. Essential Services Maintenance Act, 1966
(a)"essential service" means-(i)any public service in connexion with the affairs of the State of Uttar Pradesh;(ii)[ any service under an educational institution recognised by the Director of Education, or by the Board of High School and Intermediate Education, Uttar Pradesh, or service under a University incorporated by or under an Uttar Pradesh Act including any affiliated college, associated college, autonomous college, constituent college or Institute of any such University;] [Substituted by U.P. Act 16 of 1982, Section 2 (w.e.f. 1st December, 1981).](iii)any service under a local authority ;
