Section 2 in The Payment of Wages (Haryana Amendment) Act, 1985
2. Amendment of Section 5 of Central Act 4 of 1936.
- After the proviso to sub-section (1) of Section 15 of the Payment of Wages Act, 1936, the following further proviso shall be added, namely :-"Provided further that the State Government may transfer any matter from one authority to the other authority".
