All-India Services Regulations (Indemnity) Act, 1975

Contents
Sections	Particulars
1	Short title
2	Indemnity
3	Amendment of section 3 of Act 61 of 1951

No.19 OF 1975

[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:-

Comment: This Act seeks to protect the government and officials for any omission in 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) before Parliament.