1. Short title and commencement.-
(1) This Act may be called the Former Secretary of State Service Officers (Conditions of Service) Act, 1972.
(2) It shall come into force on such date1 as the Central Government may, by notification in the Official Gazette, appoint.
1. 1st October, 1972, vide notification No. G.S.R. 420(E), dated 28th September, 1972, see Gazette of India, Extraordinary, Part II, sec. 3(i).