Section 2(c) in Assam Scheduled Castes and Scheduled Tribes (Reservation of Vacancies in Services and Posts) Act, 1978
(c)"Establishment in public sector" means any industry, trade, business or occupation owned, controlled or managed by -(i)The State Government or any department of the State Government, or(ii)A Government Company as defined in Section 617 of the Companies Act, 1956 or a Corporation established by or under a Central or State Act, in which not less than fifty-one percent of the paid up share capital is held by the State Government, or(iii)A local or statutory authority, constituted under any State Act for the time being in force;
