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[Cites 0, Cited by 0] [Section 1(2)] [Section 1] [Entire Act]

Union of India - Subsection

Section 1(2)(b) in All India Services (Death-Cum-Retirement Benefits) Rules, 1958

(b)[ They do not apply to those members of the Service who were promoted to the Service from the State Services or were appointed to the Service under the Indian Administrative Service (Extension to States) Scheme or the Indian Police Service (Extension to States) Scheme and who, under orders issued by the Central Government before the coming into force of those rules, were given an option in the matter of pension rules, by which they would be governed and who in exercise of that option, chose to be governed by the Superior Civil Services Rules, the Civil Service Regulations, or the pension rules of the State concerned, as the case may be: [Substituted vide DP &AR orders No. 31/7/72-AIS(III) dated 22.05.1973.]