Section 4 in Haryana Essential Services Maintenance Act, 1974
4. Power to order persons engaged in certain employment to remain in specified areas.
(1)The Government or an officer authorised by it in this behalf, may, in respect of any employment or class of employment to which section 3 applies, by general or special order, direct that any persons or persons engaged in such employment shall not depart out of such area or areas as may be specified in such order(2)An order made under the sub-section (1) shall be published in such manner as the Government or the officer making the order considers fit to bring it to the notice of the persons affected thereby.[4A. Power to Prohibit Strike. - (1) If the Government is satisfied that in the public interest it is necessary or expedient so to do, it may, by general or special order, prohibit strikes in any employment or class of employment to which this act applies;(2)An order made under section (1) shall be published in such manner as the Government considers sufficient to bring it to the notice of the persons affected by the order and shall remain in force for a period of six months;Provided that the Government may, by a like order, extend it for any period not exceeding six months, if it is satisfied that in the public interest it is necessary or expedient so to do.(3)Upon the issue of the order under sub-section (1) -(a)no person employed in any employment or class of employment to which this act applies and to whom the order relates shall go or remain on strike; and(b)any strike declared or commenced, whether before or after the issue of the order, by persons employed in any such employment, shall be legal.]
