Report No. 62

2.37. Proposal giving the power to the Central Government also.-

This sub-section thus confers a power on the State Government to add to the Schedule. We have considered the question whether such a power should not be given to the Central Government also so that in the case of employments which have been found to be hazardous and the importance whereof is not confined to a particular State, it would not be necessary for each of the State Governments to take separate action. No doubt the vesting of the power in the State Government, as at present, has one advantage namely that the State Government can utilise its special knowledge of local conditions. Nevertheless it appeared to us that the question whether such a power should be given to the Central Government also could be usefully considered.