Section 2(a)(i) in The Industrial Disputes Act, 1947

Central Government Act

(i) in relation to any industrial dispute concerning 4[ any industry carried on by or under the authority of the Central Government, 5[ or by a railway company 6[ or concerning any such controlled industry as may be specified in this behalf by the Central Government] 7[ or in relation to an industrial dispute concerning 8[ 9[ 10[

1. This Act has been extended to Goa, Daman and Diu by Reg. 12 of 1962, to Pondicherry (w. e. f. 1- 10- 1963 ) by Reg. 7 of 1963 and Laccadive, Minicoy and Amindivi Islands by Reg. 8 of 1965, s. 3 and Sch. 2. Subs. by Act 36 of 1956, s. 2, for the former sub- section (w. e. f. 29- 8- 1956 ). 3. Proviso omitted by Act 51 of 1970, s. 2 and Sch. (w. e. f. 1- 9- 1971 ). 4. Certain words and figures inserted by Act 10 of 1963, s. 47 and Sch. II, Pt. II have been omitted by Act 36 of 1964, s. 2 (w. e. f. 19- 12- 1964 ). 5. The words" by the Federal Railway Authority" omitted by the A. O. 1948. 6. Ins. by Act 65 of 1951, s. 32. 7. The words" operating a Federal Railway" omitted by the A. O. 1950. 8. Ins. by Act 47 of 1961, s. 51 and Sch. II, Pt. III (w. e. f. 1- 1- 1962 ). 9. Subs. by Act 36 of 1964, s. 2, for" the Deposit Insurance Corporation established" (w. e. f. 19- 12- 1964 ). 10. Subs. by Act 45 of 1971, s. 2 (w. e. f. 15- 12- 1971 ).

[ a Dock Labour Board established under section 5A of the Dock Workers (Regulation of Employment) Act, 1948 (9 of 1940 ), or the Industrial Finance Corporation of India established under section 3 of the Industrial Finance Corporation Act, 1948 (15 of 1948 ), or the Employees' State Insurance Corporation established under section 3 of the Employees' State Insurance Act, 1948 (34 of 1948 ), or the Board of Trustees constituted under section 3A of the Coal Mines Provident Fund and Miscellaneous Provisions Act, 1948 (46 of 1948 ), or the Central Board of Trustees and the State Boards of Trustees constituted under section 5A and section 5B, respectively, of the Employees' Provident Fund and Miscellaneous Provisions Act, 1952 (19 of 1952 ), or the" Indian Airlines" and" Air India" Corporations established under section 3 of the Air Corporations Act, 1953 (27 of 1953 ), or the Life Insurance Corporation of India established under section 3 of the Life Insurance Corporation Act, 1956 (31 of 1956 ), or the Oil and Natural Gas Commission established under section 3 of the Oil and Natural Gas Commission Act, 1959 (43 of 1959 ), or the Deposit Insurance and Credit Guarantee Corporation established under section 3 of the Deposit Insurance and Credit Guarantee Corporation Act, 1961 (47 of 1961 ), or the Central Warehousing Corporation established under section 3 of the Warehousing Corporations Act, 1962 (58 of 1962 ), or the Unit Trust of India established under section 3 of the Unit Trust of India Act, 1963 (52 of 1963 ), or the Food Corporation of India established under section 3, or a Board of Management established for two or more contiguous States under section 16, of the Food Corporations Act, 1964 (37 of 1964 ), or the International Airports Authority of India constituted under section 3 of the International Airports Authority of India Act, 1971 (48 of 1971 ), or a Regional Rural Bank established under section 3 of the Regional Rural Banks Act, 1976 (21 of 1976 ), or the Export Credit and Guarantee Corporation Limited or the Industrial Reconstruction Bank of India 2[ [ the National Housing Bank established under section 3 of the National Housing Bnak Act, 1987 (53 of 1987 ) or] 3[ a banking or an insurance company, a mine, an oil- field] 4[ , a Cantonment Board,] or a major port, the Central Government, and