The Manipur Essential Services Maintenance (Amendment) Act, 2010

 
EXTRAORDINARY
PUBLISHED BY AUTHORITY
No. 305 ' Imphal, Tuesday, September 14, 2010 (Bhadla 23, 1932)
GOVERNMENT OF MANIPUR
SECRETARIAT: LAW & LEGISLATIVE AFFAIRS
D E P A R T M E N T
NOTIFICATION
Imphal, the 14‘“ September, 2010
No.2/3 7/2010-Leg/LzThe following Act ofthe Legislature, Manipur which received assent
ofthe Governor ofManipur on 8—9-2010 is hereby published in the Manipur Gazette.
THE MANIPUR ESSENTIAL SERVICES MAINTENANCE (AMENDMENT) ACT, 2010
(Manipur Act No. 8 of2010)
An
Act
to amend the Manipur Essential Services Maintenance Act, 1984 (Manipur Act
No.14of1984).
Be it enacted by the Legislature ofManipur in the Sixty-first Year ofthe
Republic ofIndia as follows:
1. Short title and commencement.- (I) This Act may be called the Manipur
Essential Services Maintenance (Amendment) Act, 2010.
(2) It shall come into force at once.
2. Amendment ofsection 2.— After sub-clause (iv) of clause (a) ofsection 2 of
the Manipur Essential Services Maintenance Act, 1984, the following new sub—
3|:clause (V) shall be inserted, namely,—
" (v) any other service connected with matters with respect to which the
Manipur Legislative Assembly has power to make laws and which
the State Government being of opinion that strikes therein would
prejudicially afreet the maintenance of any public utility service,
the public safety or the maintenance of supplies and services
necessary for the life of the community or would result in the
infliction ofgrave hardship ofthe community, may, by notification
in the Official Gazette, declare to be an essential service for the
purposes ofthis Act. ".
TH. KAMINI KUMAR SINGH,
Deputy Secretary (Law),
Government of Manipur.
Printed at the Directorate of Printing & Stationery, Government of Manipur/305-C/l 4—9-20 1 0.

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