Section 8(1) in The Haryana School Education Act, 1995
(1)The Government may makes rules regulating :-(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 matter;(b)essential qualifications for various classes of employees; and(c)uniform scales of pay for various classes of employees :Provided that the Government may exempt any aided school or class of an aided school from operation of the provisions of this section for such period as it may think fit on grounds of economic capacity thereof.
