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[Cites 0, Cited by 0] [Article 312A(1)] [Article 312A] [Constitution]

Constitution Subarticle

Article 312A(1)(a) in Constitution of India

(a)vary or revoke, whether prospectively or retrospectively, the conditions of service as respects remuneration, leave and pension and the rights as respects disciplinary matters of persons who, having been appointed by the Secretary of State or Secretary of State in Council to a civil service of the Crown in India before the commencement of this Constitution, continue on and after the commencement of the Constitution (Twenty-eighth Amendment) Act, 1972, to serve under the Government of India or of a State in any service or post;