Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com ALL INDIA SERVICES (DEARNESS ALLOWANCE) RULES, 1972 CONTENTS 1. Short title and commencement 2. Definition 3. Regulation of dearness allowance 4. Interpretation ALL INDIA SERVICES (DEARNESS ALLOWANCE) RULES, 1972 11 . Vide Notification No. 1/13/70- A.I.S. II, dated 18th March, 1972. I n exercise of the powers conferred by sub-section (1) of Sec. 3 of the All India Services Act, 1951 (61 of 1951), the Central Government after consultation with the Governments of the States concerned, hereby makes the following rules, namely:- 1. Short title and commencement :- (1) These rules may be called the All India Services (Dearness Allowances) Rules, 1972. (2) They shall come into force on the first day of April, 1972. 2. Definition :- In these rules, unless the context otherwise requires "a member of the Service" means a member of an All India Service as defined in Sec. 2 of the All India Services Act, 1951 (61 of 1951). 3. Regulation of dearness allowance :- Every member of the Service and every Officer whose initial pay is fixed in accordance with sub-rule (5), or sub-rule (6-A), of Rule 4 or sub-rule (5) of R.4 of the Police Service (Pay) Rules, 1954 or sub-rule (6) of R.4 of the Forest Service (Pay) Rules, 1968, shall be entitled to draw dearness allowance at such rates, and subject to such conditions, as may be specified by the Central Government from time to time, in respect of the officers of Central Civil Services, Class I.] 4. Interpretation :- If any question arises as to the interpretation of these rules, it shall be referred to the Central Government for decision.