Section 16(1A) in All India Services (Death-Cum-Retirement Benefits) Rules, 1958
(1A)[ Notwithstanding anything contained in sub-rule (1), the Central Government may, if it considers necessary in the public interest to do so, give extension in service to the incumbents of the posts of the Cabinet Secretary, Defence Secretary, Home Secretary, Director, Intelligence Bureau, Secretary, Research and Analysis Wing and Director, Central Bureau of Investigation for such period as it may deem proper.Provided that the total term of the Cabinet Secretary who is granted such extensions of service shall not exceed [four years] [Substituted vide notification NO. 25011/4/2006-AIS(II) dated 12/6/2007.];Provided further that the total term of the other Secretaries and Directors who are granted such extensions of service under these Rules shall not exceed two years.][Provided also that notwithstanding anything contained in sub-rule (1A), the Central Government may, if it considers necessary in public interest to do so, give an extension in service for a further period, not exceeding three months, beyond the period of four years to the Cabinet Secretary] [Inserted by Notification No. G.S.R. 412(E), dated 7.6.2019.].[Provided also that Notwithstanding anything contained in sub-rule (1A), the Central Government may, if it considers necessary in public interest to do so, give an extension in service for a further period, not exceeding three months, beyond the period of two years to the Home Secretary and the Defence Secretary.] [Inserted vide DOP&T Notification No. 26014/03/2010-AIS(II)(A) (G.S.R 612(E) dated 09.08.2011).]
