Section 10 in Bihar Information Clerk Cadre (Recruitment and Service) Rules, 2010
10. Repeal and Savings.
(1)The earlier Rules, circulars/instructions regarding appointments and promotions of Bihar Information Clerk shall deemed to be repealed from the date of commencement of these Rules.(2)Notwithstanding such repeal, any act done or any action taken in exercise of powers under the previous circulars/instructions regarding appointment/promotion shall deemed to be done or taken under these Rules or in exercise of powers conferred under these Rules, as if, these Rules were in force on the date on which any such act was done or any such action was taken.(3)The persons appointed and working on different posts of Bihar Information Clerk Cadre, as are defined in Rule 6 of Chapter 3, prior to the date of commencement of these Rules shall deemed to be automatically included in this service and under
