India code link to Public Employment (Requirement as to Residence) Amendment Act, 1964
ACT NO. 10 OF 1964
[9th May, 1964.]
An Act to amend the Public Employment (Requirement as to Residence) Act, 1957.
BE it enacted by Parliament in the Fifteenth Year of the Republic of India as follows:—
- Short title.—This Act may be called the Public Employment (Requirement as to Residence)
Amendment Act, 1964.
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- Validity of rules and action taken thereunder.—For the removal of doubts, it is hereby declared
that all rules made under section 3 of the principal Act and in force immediately before the 21st
March, 1964, shall continue to be in force after that date until amended, varied or rescinded, as if such
rules were made under the principal Act as amended by this Act; and any action taken (including
appointments made) in pursuance of those rules on or after the 21st March, 1964 and before the
commencement of this Act shall be as valid and operative as if it had been taken in accordance with low.
