3. Conditions of service of I.C.S. members of the Indian Administrative Service.-

Subject to the other provisions of this Act, on and from the appointed day,-

(a) the conditions of service as respects,-

(i) remuneration,

(ii) leave, and

(iii) pension;

(b) the rights as respects disciplinary matters; and

(c) the conditions of service and the rights as respects all other matters, of the I.C.S. members of the Indian Administrative Service shall be the same as those of the other members of that Service and accordingly and subject as aforesaid, the provisions of the All-India Services Act, 1951 (61 of 1951) and the rules and regulations made or deemed to have been made thereunder, as in force from time to time, shall apply to and in relation to the I.C.S. members of the Indian Administrative Service as they apply to and in relation to the other members of that Service.

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).