All India Services Act
An Act to regulate the recruitment, and the conditions of service of persons appointed, to the all-India Services common to the Union and the States.
1. Short title
2. Definition
3. Regulation of recruitment and conditions of service
4. Continuance of existing rules
1. Short title
This Act may be called the All-India Services Act, 1951.
2. Definition
In this Act, the expression "an all-India Service' means the service known as the Indian Administrative Service or the service known as the Indian Police Service.
3. Regulation of recruitment and conditions of service
(1)
The Central Government may, after consultation with the Governments of the
States concerned, make rules for the regulation of recruitment and the
conditions of service of persons appointed, to an all-India Service.
(2)
All rules made under this section shall be laid for not less than fourteen days
before Parliament as soon as possible after they are made, and shall be subject
to such modifications, whether by way of repeal or amendment, as parliament may
make on a motion made during the session in which they are so laid.
Comment: " ...When the appropriate authorities committed error in not
preparing the Select List for the year 1983 and the appellants being aggrieved
assailed the same and ultimately this Court directed to reconsider the matter,
thereafter, the appropriate authority reconsidered the matter and included the
appellants name in the Select List for the year 1986, in the eye of law the
said Select List can be held to be the Select List for the year 1983.
Consequently the year of allotment of those who were included in the said list
has to be determined on the basis that they were in the Select List of the year
1983 though factually the list was prepared in the year 1985 and was approved
by Union Public Service Commission in February, 1986. The Union Government,
therefore, in our considered opinion committed serious error in determining the
year of allotment of the appellants on the basis that they were in the Select
List from the date of approval of the list by the Union Public Service
Commission i.e. February 1986." Devendra
Narayan Singh v. State of
4. Continuance of existing rules
All rules in force immediately before the commencement of this Act, and applicable to an all-India Service shall continue to be in force and shall be deemed to be rules made under this Act.