Section 6 in Haryana Essential Services Maintenance Act, 1974
6. Regulation of wages and conditions of service.
(1)The Government may make rules regulating or empowering a specified authority to regulate wages and other conditions of service of persons or any class of persons engaged in any employment or class of employment declared as much under section 3.(2)When any such rules have been made or when any directions regulating wages or conditions of service have been given by an authority empowered by such rules to give such directions, any person failing to comply with them shall be guilty of an offence under this Act.
