Section 21 in The Assam Finance Service Rules, 1963
21. Interpretation.
- If any question arises relating to the interpretation of these rules, it shall be referred to the Governor whose decision thereon shall be final.Validation of past actions. - All orders made or action taken prior to the commencement of these rules in respect of matters relating to the conditions of service of the members included in the service shall be deemed to have been validly made or taken under the corresponding provisions of these rules.
