India code link to All-India Services (Amendment) Act, 1975
ACT NO. 23 OF 1975
[9th May, 1975.]
An Act further to amend the All-India Services Act, 1951.
BE it enacted by Parliament in the Twenty-sixth Year of the Republic of India as follows:—
- Short title.—This Act may be called the All-India Services (Amendment) Act, 1975.
- [Amendment of section 3.] Rep. by the Repealing and Amending Act, 1978 (38 of 1978), s. 2 and
the First Schedule (w.e.f. 26-11-1978).
- Validation.—No rule made, or purporting to have been made, with retrospective effect, under
section 3 of the principal Act before the commencement of this Act shall be deemed to be invalid or ever
to have been invalid merely on the ground that such rule was made with retrospective effect and
accordingly every such rule and any action taken or thing done thereunder shall be as valid and effective
as if the provisions of section 3 of the principal Act, as amended by this Act, were in force at all material
times when such rule was made or action or thing was taken or done.
