Section 3(4) in Bharat Petroleum Corporation Limited (Determination of Conditions of Service of Employee) Act, 1988
(4)The power to make any scheme under sub-section (1) or sub-section (3) shall include,-(a)the power to give retrospective effect to any such scheme or any provision thereof; and(b)the power to amend, by way of addition, variation or repeal, any existing provisions determining the conditions of service of the officers and employees of the Corporation in force immediately before the commencement of this Act.
