- 14.1 All notified and enforced rules/resolutions /circulars/ orders shall be deemed to be repealed from the date of commencement of these Rules in regard to cadre of warder.14.2Not withstanding such repeal, anything done or any action taken in exercise of the power inferred by order under the said rules/ resolutions /circulars /order shall deemed to be taken under these rules as if these rules were in operation on the day when such thing was done, or such action was taken.14.3Power of removing any difficulty arising out of enforcing any provision or rule of these rules shall vest in the Inspectorate of Prisons and Correctional Services by the order of the Government of Bihar.
