Section 15 in The Jharkhand Law Officers (Engagement) Rules, 2018
15. Saving and overriding effect.
- (i) All appointments made or anything done or any action taken under the previously existing rules shall be deemed to have been made, done or taken under the corresponding provision of these rules.(ii)These rules shall be supplemental to the provisions contained in the different statutes regarding engagement of Law Officers.(iii)Anything contrary to the Rules made or issued by the Government in connection with the matters provided for herein prior to coming force of these rules or anything contained in the Legal Remembrancer Rules, 1946 shall not have any effect and shall not stand saved from the date of coming in force of these Rules.
