(3)The said rules shall be so framed as to secure-(a)that, in the case of a person who before the commencement of Part III of this Act was serving His Majesty in a civil capacity in India, no order which alters or interprets to his disadvantage any rule by which his conditions of service are regulated shall be made, except by an authority which would have been competent to make such an order on the eighth day of March, nineteen hundred and twenty-six, or by some person empowered by the Secretary of State to give directions in that respect ;(b)that every such person as aforesaid shall have the same rights of appeal to the same authorities from any order which-(i)punishes or formally censures him; or(ii)alters or interprets to his disadvantage any rule by which his conditions of service are regulated; or(iii)terminates his appointment otherwise than upon his reaching the age fixed for superannuation,as he would have had immediately before the commencement of Part III of this Act, or such similar rights of appeal to such corresponding authorities as may be directed. by the Secretary of State or by some person empowered by the Secretary of State to give directions in that respect ;(c)that every other person serving His Majesty in a civil capacity in India shall have at least one appeal against any such order as aforesaid, not being an order of the Governor-General or a Governor.
