25L. Definitions.—For the purposes of this Chapter,—
(a) “industrial establishment” means—
(i) a factory as defined in clause
(m) of section 2 of the Factories Act, 1948 (63 of 1948);
(ii) a mine as defined in clause
(i) of sub- section
(1) of section 2 of the Mines Act, 1952
(35 of 1952); or
(iii) a plantation as defined in clause
(f) of section 2 of the Plantations Labour Act, 1951
(69 of 1951);
(b) notwithstanding anything contained in sub-clause (ii) of clause
(a) of section 2,—
(i) in relation to any company in which not less than fifty-one per cent. of the paid-up share
capital is held by the Central Government, or
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(ii) in relation to any corporation [not being a corporation referred to in sub-clause
(i) of
clause
(a) of section 2] established by or under any law made by Parliament, the Central
Government shall be the appropriate Government.
Rajasthan
Amendment of section 25-L, Central Act No. 14 of 1947.---In clause
(b) of section 25-L of the
principle Act, for the expression “the Central Government shall be the appropriate Government”, the
expression “the State Government shall have no powers under his this Chapter” shall be substituted.
[Vide Rajasthan Act 8 of 1984, s. 3]
