Sikkim essential services maintenance (amendment) act 1994 : Sikkim Essential Services Maintenance (Amendment) Act, 1994

Preamble

Sikkim Essential Services Maintenance (Amendment) Act, 1994*

[Sikkim Act No. of 1994][29th March, 1994]

An Act to amend the Sikkim Essential Services Maintenance Act, 1993 (9 of 1993).

Be it enacted by the Legislature of Sikkim in the Forty-fifth Year of the Republic of India as follows:-

* Received the assent of the Governor on the 29th day of March, 1994 and published in the Sikkim Government Gazette, Extraordinary, No. 1/LD/1994, Dated Gangtok the 11th April, 1994

Section 1. Short title and commencement

1. Short title and commencement.- (1) This Act may be called the Sikkim Essential Services Maintenance (Amendment) Act, 1994.

(2) It shall come into force at once.

Section 2. Amendment of section 2

2. Amendment of section 2.- In the Sikkim Essential Service Maintenance Act, 1993, in section 2, after clause (g), the following clause shall be inserted, namely:-

"(ga) any service connected with the Maintenance of law and order in the State including the services of the Sikkim Armed Police and Vigilance Police".