- The provisions of the Haryana Essential Services (Maintenance) Act, 1947, shall be applicable to the employment of persons under any committee engaged in connection with(a)scavenging or cleansing streets or premises;(b)maintaining, repairing, cleansing or flushing drains;(c)removing or disposing of excrementitious or polluted matter from houses, latrines, privies, urinals or cesspools;(d)removing carcasses;(e)preventing nuisances generally;(f)street lighting and maintenance of power installations;(g)fire fighting;(h)maintenance of municipal waterworks, drains or pumping stations.
