Section 14 in The Indian Soldiers (Litigation) Act, 1925
14. Powerto apply the provisions of the Act to other person in the service of the Government
.- [(1) [As respects the State Public Services, the [State Government] [ Section 14 renumbered as sub-S. (1) thereof by Ord. 54 of 1942, S.8 (w.e.f.12.12.1942).][, and in othercases, the Central Government] [Substituted by A.O. 1937, for " The Governor-General in Council" (w.e.f. 1.4.1937). ][may, by notification in the] [Substituted by A.O. 1937, for " The Governor-General in Council" (w.e.f. 1.4.1937). ] [Official Gazette] [ Substituted by A.O. 1937, for " Gazette of India" .][,direct that all or any of the provisions of this Act shall apply to any otherclass of persons in the service of Government specified in such notification in the same manner as they apply to Indian soldiers.] [Substituted by A.O. 1937, for " The Governor-General in Council" (w.e.f. 1.4.1937). ](2)[ Where, under this section, the [State Government] [Inserted by Ord. 64 of 1942, S.8. ] [has directed that all orany of the provisions of this Act shall apply to any class of persons in theservice of Government, the powers vested in the Central Government by section 3and section 13 shall be exercised in respect of that class of persons by the [State Government] [Inserted by Ord. 64 of 1942, S.8. ].]
