The Central Government in pursuance of the provisions of Section 2(n)(vi) of the Industrial Disputes Act, 1947 (14 of 1947) declared the services in ‘Uranium Industry’ which is covered by item 19 of the First Schedule to the Industrial Disputes Act, 1947 (14 of 1947) to be a Public Utility Service for a period of six months with effect from 20.07.2015
-Ministry of Labour and Employment
