Section 9(1) in The Former Secretary Of State Service Officers (Conditions Of Service) Act, 1972.
(1)For the purpose of bringing the provisions of any rules and regulations made or deemed to have been made under the All India Services Act, 1951 (61 of 1951), or any rules, regulations or orders (including any other instrument having the force of law) applicable immediately before the appointed day to or in relation to former Secretary of State Service officers into accord with the provisions of this Act, the Central Government may, before the expiry of two years from the appointed day, by order published in the Official Gazette, make such adaptations and modifications of such rules, regulations or orders, whether by way of repeal or amendment, as may be necessary.
