Industrial Disputes Act, 1947
40. Power to amend Schedules
(1) The appropriate government may, if it is of opinion that it
is expedient or necessary in the public interest so to do, by notification in
the Official Gazette, add to the First Schedule any industry, and on any such
notification being issued, the First Schedule shall be deemed to be amended
accordingly.
(2) The Central Government may, by notification in the Official
Gazette, add to or alter or amend the Second Schedule or the Third Schedule and
on any such notification being issued, the Second Schedule or the Third
Schedule, as the case may be, shall be deemed to be amended accordingly.
(3) Every such notification shall, as soon as possible after it
is issued, , be laid before the Legislature of the State, if the notification
has been issued by a State Government, or before Parliament, if the
notification has been issued by the Central Government.]