The Former Secretary of State Service Officers (Conditions of Service) Act, 1972

[Act No. 59 of 1972]

[21st September, 1972.]

Contents
Sections	Chaptericulars
Title	The Former Secretary of State Service Officers (Conditions of Service) Act
1.	Short title and commencement
2.	Definitions
3.	Conditions of service of I.C.S. members of the Indian Administrative Service
4.	Conditions of service of I.P. members of the Indian Police Service
5.	Pay of I.C.S. members of Indian Administrative Service and I.P. members of Indian Police Service
6.	Retirement of I.C.S. members of Indian Administrative Service and I.P. members of Indian Police Service
7.	Pension of I.C.S. members of Indian Administrative Service
8.	Pension payable to former Secretary of State Service officers in Indian currency only
9.	Power of Central Government to adapt certain rules, regulations and orders
10.	Power to construe rules, regulations and orders
10A.	Power of Central Government to make orders in certain cases to ensure parity
11.	Power to remove difficulties
12.	Act to have overriding effect
13.	Saving of orders in respect of disciplinary matters
The Schedule
Part I	I.C.S. Members of the Indian Administrative Service
Part II	I. P. Members of the Indian Police Service