All-India Services Regulations (Indemnity) Act, 1975 [Repealed]
1[Repealed by Act 4 of 2018, S. 3 and Sch. II]
Be it enacted by Parliament in the Twenty-sixth Year of the Republic of India as follows:
Section 1. Short title
This Act may be called the All-India Services Regulations (Indemnity) Act, 1975.
Section 2. Indemnity
The Central Government and all officers responsible for the laying of any regulations 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), are, and each of them is, hereby freed, discharged and indemnified from and against all consequences, if any, incurred or to be incurred by them or the Central Government or any such officer by reason of any omission in this behalf to lay such regulation before Parliament and every such regulation shall for all purposes be deemed to have been duly laid before Parliament and shall have effect and shall be deemed always to have had effect accordingly.
Section 3. Amendment of Section 3 of Act 61 of 1951
2[Repealed]
1. Repealed by Act 4 of 2018, S. 3 and Sch. II, dated 8-1-2018.
2. Repealed by Act 38 of 1978, Section 2 and Schedule I.