This Act may be called the All-India Services Act, 1951.
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, 1[or any other service specified in section 2A].
1[2A. Other All-India Services.--With effect from such date as the Central Government may, by notification in the Official Gazette, appoint in this behalf, there shall be constituted the following All-India Services and different dates may be appointed for different services, namely:--
(1) The Central Government may, after consultation with the Governments of the States concerned, 1*** 2[and by notification in the Official Gazette]] make rules for the regulation of recruitment, and the conditions of service of persons appointed to an All-India Service.
Year | Description | Hindi Description | Files(Eng) | Files(Hindi) |
---|---|---|---|---|
1954 | IAS-Cadre-Rules-1954_amended | |||
1958 | ALL INDIA SERVICES (DEATH-CUM-RETIREMENT BENEFITS) RULES, 1958 | |||
1968 | THE ALL INDIA SERVICES (CONDUCT) Rules, 1968 | |||
1969 | The All India Services (Discipline and Appeal) Rules, 1969 | |||
01-07-1955 | The All India Services (Leave) Rules, 1955 |
Year | Description | Hindi Description | Files(Eng) | Files(Hindi) |
---|---|---|---|---|
1955 | IAS-Fixation-of-Cadre-Strength-Regulations-1955 |
Year | Description | Hindi Description | Files(Eng) | Files(Hindi) |
---|---|---|---|---|
28-08-2018 | IAS-AGMUT-Cadre-and-Pay-2018 |
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.