Section 2(1)(k) in The Indian Administrative Service (Appointment by Promotion) Regulations, 1955

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Union of India - Subsection

Section 2(1)(k) in The Indian Administrative Service (Appointment by Promotion) Regulations, 1955

(k)["State Government" means -] [Substituted vide D.P. Notification No. 13/4/71-AIS(I), dated 11/1/72.]

(i)in relation to a State in respect of which a separate cadre of the Service exists, the Government of such State; and

(ii)in relation to a group of States in respect of which a Joint Cadre of the Service is constituted, the Joint Cadre Authority.

(iii)in relation to a group of Union Territories, and [in respect of which a joint cadre of the Service is constituted, the Central Government.] [Omitted vide D.P. Not No. 1/1/72-AIS(I)-A, dated 12/10/72 and substituted vide Notification No. 11/1/72-AIS(I)-A, dated 22/5/73]

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Union of India - Subsection

Section 2(1)(k) in The Indian Administrative Service (Appointment by Promotion) Regulations, 1955