Section 23(1) in The Punjab State Agricultural Marketing Service (Punishment and Appeal) Rules, 1988
(1)After the commencement of these rules, the proceedings already initiated under the Punjab Civil Services (Punishment and Appeal) Rules, 1970 shall be deemed to have been initiated under these rules.Provided that -(a)such commencement shall not affect the previous operation of the said rules or any notification or order made, or anything done, or any action taken thereunder ; and(b)any proceedings under the said rules, pending at the commencement of these rules, shall be continued and disposed of, as far may be in accordance with provisions of these rules as if such proceedings were proceedings under these rules.
