The Enacted under ARTICLE 309 of THE INDIAN CONSTITUTION

Services under the Union and States 
(ART. 309) Recruitment and conditions of service of persons serving the Union or a State.—Subject 
to  the  provisions  of  this  Constitution,  Acts  of  the  appropriate  Legislature  may  regulate  the 
recruitment,  and  conditions  of  service  of  persons  appointed,  to  public  services  and  posts  in 
connection with the affairs of the Union or of any State. 
 Provided that it shall be competent for the President or such person as he may direct in the case of 
services  and  posts  in  connection  with  the  affairs  of  the  Union,  and  for  the  Governor  of  a  State  or 
such person as he may direct in the case of services and posts in connection with the affairs of the 
State, to make rules regulating the recruitment, and the conditions of service of persons appointed, 
to  such  services  and  posts  until  provision  in  that  behalf  is  made  by  or  under  an  Act  of  the 
appropriate  Legislature  under  this  article,  and  any  rules  so  made  shall  have  effect  subject  to  the 
provisions of any such Act. 

‹ Prev All Bihar acts Next ›