Section 33(1) in The Orissa Civil Services (Classification, Control & Appeal) Rules, 1962
(1)The Civil Services (Classification, Control and Appeal) Rules, 1930, and the Bihar and Orissa Subordinate Services (Discipline and Appeal) Rules, 1935, and any notifications issued and orders made under any such rules to the extent to which they apply to persons to whom these rules apply and in so far as they relate to classification of Orissa Civil Services specified in the scheduled or confer powers to make appointments, impose penalties or entertain appeals are hereby repealed :Provided that -(a)such repeal not affect the previous operation of the said rules, notifications and orders or anything done or any action taken thereunder;(b)any proceedings under the said rules, notifications or orders pending at the commencement of these rules shall be continued and disposed of as far as may be in accordance with the provisions of these rules.
