Essential Services Maintenance Act, 1968

1. Short title extend and duration. –

1.      This Act may be called the Essential Services Maintenance Act, 1968.

2.      It extends to the whole of India: Provided that it shall not apply to the State of Jammu and Kashmir except to the extent to which the provisions of this Act relate to Union employees.

3.      It shall cease to have effect on the expiry of three years from the date of commencement of this Act except as respects things done or omitted to be done before such cesser of operation of this Act, and section 6 of the General Clauses Act, 1897,(10 of 1897), shall apply upon such cesser of operation of this Act as if it had then been repealed by a Central Act.