Section 57 in The Rajasthan Judicial Service Rules, 2010
57. Repeal and savings.
- The Rajasthan Higher Judicial Service Rules, 1969 and the Rajasthan Judicial Service Rules, 1955, as amended from time to time, are hereby repealed:Provided that such repeal shall not affect any order made, action taken, effects and consequences of anything done or suffered there under or any right, privilege, obligation or liability already acquired, accrued or incurred there under, or enquiry, verification, or proceedings in respect thereof made.
