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Union of India - Act

The All-India Services Regulations (Indemnity) Act, 1975

UNION OF INDIA
India

The All-India Services Regulations (Indemnity) Act, 1975

Act 19 of 1975

  • Published on 6 May 1975
  • Commenced on 6 May 1975
  • [This is the version of this document from 6 May 1975.]
  • [Note: The original publication document is not available and this content could not be verified.]
The All-India Services Regulations (Indemnity) Act, 1975ACT NO. 19 OF 1975

1261.

[6th May, 1975]An Act to grant indemnity in respect of the failure to lay before Parliament certain regulations made under the All-India Services Act, 1951, and for certain other matters connected therewith.BE it enacted by Parliament in the Twenty-sixth Year of the Republic of India as follows:-

1. Short title.

This Act may be called the All-India Services Regulations (Indemnity) Act, 1975.

2. Indemnity.

The Central Government and all officers responsible for the laying of any regulation made before the commencement of this Act under or in pursuance of any rule made under the All-India Services Act, 1951 (61 of 1951), are, and each of them is, hereby freed, discharged and indemnified from and against all consequences, whatsoever, if any, incurred or to be incurred by them or the Central Government or any such officer by reason of any omission in this behalf to lay such regulation before Parliament and every such regulation shall for all purposes be deemed to have been duly laid before Parliament and shall have effect and shall be deemed always to have had effect accordingly.Section 3 Section 3 relates to amendment of Section 3 of the All India Services Act, 1951-Not printed.