Section 8(2) in The Former Secretary Of State Service Officers (Conditions Of Service) Act, 1972.
(2)Notwithstanding any judgment, decree or order of any court, every former Secretary of State Service officer [not being an officer to whom the first proviso or the second proviso to sub-section (1) applies] [Inserted by Act 24 of 1975, Section 2 (retrospectively) ] who has been paid the rupee equivalent or, as the case may be, the pound sterling equivalent of his pension by calculating such pension with reference to a rate of exchange exceeding the rate of exchange of rupees thirteen and one-third to the pound sterling, shall refund to the Central Government or, as the case may be, the State Government, the sum by which the amount paid to him exceeds the amount which would have been payable to him if the calculation had been made at the rate of exchange of rupees thirteen and one-third to the pound sterling and the Central Government or the State Government may set off, in such manner as it may deem fit, the amount required to be so refunded to it by any such officer against any sum (including pension) which is or which may become due from that Government to such officer.
