The Former Secretary of State Service Officers (Conditions of Service) Act, 1972

Act No. 59 of 1972

[21st September, 1972.]

An Act to provide for the variation or revocation of the conditions of service of former Secretary of State Service officers in respect of certain matters and for matters connected therewith or incidental thereto.

BE it enacted by Parliament in the Twenty-third Year of the Republic of India as follows:-