Section 4C(3) in The Indian Red Cross Society Act, 1920
(3)Notwithstanding anything contained in any contract or agreement and notwithstanding any judgment, decree or order of any court, tribunal or authority or anything contained in any other provision of this Act or the rules made thereunder, the term of office and conditions of service of any persons appointed as the Secretary-General of the Society at any time before the commencement of the Indian Red Cross Society (Amendment) Act, 1992 (14 of 1992) may be varied by the Managing Body with the previous approval of the President.
