Section 4 in Haryana Aided School (Security of Service) Act, 1971
4. Uniform code of service for employees.
- Subject to the provision of this Act, the State Government may prescribe :(a)uniform code of service rules for employees in the State relating to pay, allowances, dismissal, removal, suspension, leave, conduct and discipline, provident fund, travelling allowance and other cognate matters;(b)essential qualifications for various classes of employees ; and(c)uniforms scales of pay for various classes of employees.Provided that the State Government may exempt any aided school or class of aided school from the operation of the provision of this section for such period as it may think fit on grounds of economic capacity thereof.
