Section 4(2) in Bihar Framing of Articles of Charge against government servants Regulations, 2017
(2)Notwithstanding such repeal, anything done or any action taken in exercise of the powers and under The Bihar Framing of Articles of Charge against Government Servants Regulations, 2011 shall be deemed to have been done or taken in exercise of the powers conferred by these regulations as if these regulations were in force on the day on which such things or such action was done or taken.Appendix-IMemo of Article of charges
