(2)Subject to the provisions of this Act, the State Government may prescribe a code of service rules for employees of the committees in the State of Haryana relating to qualification, pay, allowances, dismissal, removal, suspension, leave, conduct and discipline, provident fund, travelling allowance and other cognate matters :Provided that the State Government may for reasons to be recorded in writing exempt any committee or class of committees from the operation of the provision of this sub-section.
