Section 303 in Haryana Municipal Corporation Act, 1994
303. Conditions of service of Safai Karamcharis and certain other classes of persons employed in Corporation service.
(1)No person being a Safai Karamchari employed by the Corporation shall in the absence of any contract authorising him so to do and without reasonable cause, resign his employment or absent himself from his duty without having given one month's notice to the Commissioner or shall neglect or without reasonable cause refuse to perform his duties.(2)The Corporation may by resolution direct that on or from such date as may be specified in the resolution, the provisions of this section shall apply in the case of any specified class of persons employed by the Corporation whose functions are intimately concerned with public health or safety.
