(3)[The appropriate Government] [ Substituted by Act 41 of 2005, Section 3, for " the State Government" (w.e.f. 9.11.2005).] may, by general or special order, exempt, to such extent and subject to such conditions as may be specified in the order, the person responsible for the payment of wages to persons employed upon any railway (otherwise than in a factory) [or to persons employed as daily-rated workers in the Public Works Department of ] [ Inserted by Act 53 of 1964, Section 5 (w.e.f. 1.2.1965).][the appropriate Government] [ Substituted by Act 41 of 2005, Section 3, for " the State Government or the Central Government" (w.e.f. 9.11.2005).] from the operation of this section in respect of the wages of any such persons or class of such persons:[Provided that in the case of persons employed as daily-rated workers as aforesaid, no such order shall be made except in consultation with the Central Government.] [ Inserted by Act 53 of 1964, Section 5 (w.e.f. 1.2.1965).]
