Section 3(q) in The Administrative Tribunals Act, 1985

Central Government Act

(q) " service matters", in relation to a person, means all matters relating to the conditions of his service in connection with the affairs of the Union or of any State or of any local or other authority within the territory of India or under the control of the Government

1. Ins. by Act 51 of 1987, S. 2. 2. Subs. by Act 19 of 1986 s. 4 (w. e. f. 22. 1. 1986 ). 3. Relettered by s. 4, ibid. (w. e. f. 22. 1. 1986 ). 4. 1. 11. 1985: Vide Notification No. G. S. R. 764 (E), dated 28. 9. 1985. 5. Subs. by s. 4, ibid. (w. e. f. 22. 1. 1986 ). 6. Omitted by s. 4, ibid. (w. e. f. 22. 1. 1986 ).

of India, or, as the case may be, of any corporation 1[ or society] owned or controlled by the Government, as respects--

(i) remuneration (including allowances), pension and other retirement benefits;

(ii) tenure including confirmation, seniority, promotion, reversion, premature retirement and superannuation;

(iii) leave of any kind;

(iv) disciplinary matters; or

(v) any other matter whatsoever;