Section 11 in The Haryana Ministers Allowances Rules, 1972
11.
The Punjab Ministers Travelling Allowance Rules, 1953 are hereby repealed but, notwithstanding such repeal anything done or any action taken in the exercise of any powers conferred by or under the said Rules, to the extent of its being consistent with the provisions of these Rules, shall be deemed to have been done or taken in exercise of the powers conferred by or under these rules, as if these rules were in force on the day on which such thing was done or action taken.
