FORMER SECRETARY OF STATE SERVICE OFFICERS (CONDITIONS OF SERVICE) ACT, 1972


LawyerServices

w w w . L a w y e r S e r v i c e s . i n

Section
 Section Title
  INTRODUCTION
  1 SHORT TITLE AND COMMENCEMENT View Judgements
  2 DEFINITIONS View Judgements
  3 CONDITIONS OF SERVICE OF I.C.S. MEMBERS OF THE INDIAN View Judgements
  4 CONDITIONS OF SERVICE OF I.P. MEMBERS OF THE INDIAN POLICE SERVICE View Judgements
  5 PAY OF I.C.S. MEMBERS OF INDIAN ADMINISTRATIVE SERVICE AND I.P. MEMBERS OF INDIAN POLICE SERVICE View Judgements
  6 RETIREMENT OF I.C.S. MEMBERS OF INDIAN ADMINISTRATIVE SERVICE AND I.P. MEMBERS OF INDIAN POLICE SERVICE View Judgements
  7 PENSION OF I.C.S. MEMBERS OF INDIAN ADMINISTRATIVE SERVICE View Judgements
  8 PENSION PAYABLE TO FORMER SECRETARY OF STATE SERVICE OFFICERS IN INDIAN CURRENCY ONLY View Judgements
  9 POWER OF CENTRAL GOVERNMENT TO ADAPT CERTAIN RULES, REGULATION AND ORDERS View Judgements
  10 POWER TO CONSTRUE RULES, REGULATIONS AND ORDERS View Judgements
  10A POWER OF CENTRAL GOVERNMENT TO MAKE ORDERS IN CERTAIN CASES TO ENSURE PARITY View Judgements
  11 POWER TO REMOVE DIFFICULTIES View Judgements
  12 ACT TO HAVE OVERRIDING EFFECT View Judgements
  13 SAVING OF ORDERS IN RESPECT OF DISCIPLINARY MATTERS View Judgements



#LawyerServices #Act #Law #Statute #IndianLaw #Kanoon