Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com ESSENTIAL SERVICES MAINTENANCE (APPLICATION TO THE STATE OF PONDICHERRY) ORDER, 1960 CONTENTS 1. . 2. . 5. . ESSENTIAL SERVICES MAINTENANCE (APPLICATION TO THE STATE OF PONDICHERRY) ORDER, 1960 Whereas by virtue of the Agreement entered into between the Government of India and France on the 21st October, 1954, the Central Government has authority in and in relation to the territories of Pondicherry. Now, therefore, in exercise of the powers conferred by Sec. 4 of the Foreign Jurisdiction Act, 1947 (47 of 1947), and of all other powers enabling it in this behalf, the Central Government hereby makes the following Order, namely :- 1. . :- (1) This Order may be called the Essential Services Maintenance (Application to the State of Pondicherry) Order, 1960. (2) It shall come into force at once. 2. . :- (1) The Essential Services Maintenance Ordinance, 1960 (hereinafter referred to as the said Ordinance), is hereby applied to and shall be in force in, the State of Pondicherry, suject to the modification that for sub-section (2) of Sec. (3) of the said Ordinance, the following sub-section shall be substituted, namely :- "(2) Every notification issued under sub-clause (viii) of Cl. (a) of sub-section (1) shall ease to operate at the expiration of forty days from the date of its publication in the Official Gazette, unless before the expiration of that period, the Central government by notification in the Official Gazette otherwise directs". (2) All notifications issued and Orders made under the said Ordinance by the Central Government, and in force immediately before the commencement of this Order, are also hereby applied to, and shall be in force in, the State of Pondicherry. 5. . :- Any reference in the said Ordinance to a law not in force in the State of Pondicherry shall be construed as a reference to the corresponding law, if any, in force in that State.