Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com ALL INDIA SERVICES (HOUSE BUILDING ADVANCE) RULES, 1978 CONTENTS 1. Short title and commencement 2. Definition 3. Regulation of House Building Advance 4. Interpretation ALL INDIA SERVICES (HOUSE BUILDING ADVANCE) RULES, 1978 11. Vide D.P. and A.R. Notification No. 29019/1/75-AIS (II), dated 31st May, 1978. In exercise of the powers conferred by sub-rule (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 :- (i) These rules may be called the All India Services (House Building Advance) Rules, 1978. (ii) They shall come into force on the date of their publication in the Official Gazette. 2. Definition :- In these rules, unless the context otherwise requires, "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 House Building Advance :- A member of the Service shall be eligible to the grant of House Building Advance at such rates, and subject to such conditions as may be specified by the Central Government from time to time in respect of officers of the Central Civil Services, Group 'A': Provided that such member may elect to the grant of House Building Advance at such rates subject to such conditions as may be specified from time to time by the State Governments or State Governments on whose cadre he is borne in respect of officers of the State Civil Services, Class 1. 4. Interpretation :- If any question arises as to the interpretation of the rules, it shall be referred to the Central Government who shall decide the same.