Definitions.
(1) In this Act, unless the context otherwise requires,—
(a)
"Essential service" means-
(i) any service connected with the affairs of the
State in relation to the maintenance of water supply and
distribution thereof;
(ii) any service connected with the affairs of the
1[Greater Hyderabad Municipal Corporation] and all other
municipal councils, in relation to the maintenance of
drainage, conservancy including scavenging, slaughter-houses, markets and all medical facilities provided by the
said local authorities, and transport service appurtenant to
any such service;
(iii) any service in the
2Telangana Medical and Public
Health Subordinate Services, including the service
consisting of last grade employees and drivers attached to
the medical and public health institutions;
(iv) any service connected with the working of the
Integrated Milk Project, Hyderabad and Vijayawada and other
milk supply schemes in the districts;
(v) any service under the Telangana State Electricity
Board constituted under the Electricity (Supply) Act, 1948;
and such other service connected with the production,
supply or distribution of electricity, as the Government may,
by notification in the
2Telangana Gazette, declare to be an
essential service for the purposes of this Act;
(vi) any other service connected with matter with
respect to which the Legislature of the State has power to
make laws and which the Government, being of opinion that
strikes therein would prejudicially affect 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 of grave
hardship on the community may, by notification, in the
2Telangana Gazette, declare to be an essential service for
the purposes of this Act;
(b)
"Government" means the State Government;
(c)
"strike" means the cessation of work by a body of
persons employed in any essential service acting in
combination or a concerted refusal or a refusal under a
common understanding of any number of persons who are
or have been so employed to continue to work or to accept
employment, and includes—
(i) casual leave or other leave en masse in pursuance
of a common understanding among the persons who avail
themselves of such leave, or under the direction of any other
person or any body of persons;
(ii) refusal to work overtime where such work is
necessary for the maintenance of any essential service;
(iii) any other conduct which is likely to result in, or
results in, cessation or substantial retardation of work, in any
essential service.
(2) Every notification issued under sub-clauses (v) and
(vi) of clause (a) of sub-section (1) shall, immediately after it
is issued, be laid before each House of the State Legislature
if it is in session and if it is not in session, in the session
immediately following, for a total period of fourteen days
which may be comprised in one session or in two
successive sessions, and if, before the expiration of the
session in which it is so laid or the session immediately
following, both Houses agree in making any modification in
the notification or in the annulment of the notification, the
notification shall, from the date on which the modification or
annulment is notified in the
2Telangana Gazette, have effect
only in such modified form or shall stand annulled, as the
case may be; so however that any such modification or
annulment shall be without prejudice to the validity of
anything previously done under that notification.
1. Substituted by Act No. 13 of 2008.
2. Substituted by G.O.Ms.No.45, Law (F) Department, dated 01.06.2016.