Constitution of India, 1949
212.All-India Services.-
(1) Notwithstanding anything in Chapter VI of
Part VI or Part XI, if the Council of States has declared by resolution
supported by not less than two-thirds of the members present and voting that it
is necessary or expedient in the national interest so to do, Parliament may by
law provide for the creation of one or more all-India services (including an
all-India judicial service) common to the Union and the States, and, subject to
the other provisions of this Chapter, regulate the recruitment, and the
conditions of service of persons appointed, to any such service.
(2) The services known at the commencement of
this Constitution as the Indian Administrative Service and the Indian Police
Service shall be deemed to be services created by Parliament under this
article.
(3) The all-India judicial service referred to
in clause (1) shall not include any post inferior to that of a district judge
as defined in article 236.
(4) The law providing for the creation of the
all-India judicial service aforesaid may contain such provisions for the
amendment of Chapter VI of Part VI as may be necessary for giving effect to the
provisions of that law and no such law shall be deemed to be an amendment of
this Constitution for the purposes of article 368.