Section 32 in Jharkhand Government Servants (Classification, Control & Appeal) Rules, 2016
32. Repeal and Savings.
(1)The notification no. - III/R1-101/63-8051- A dated 3rd July, 1963 adopting the Civil Services (Classification, Control and Appeal) Rules, 1930 and The Bihar and Orissa Subordinate Services (Discipline and Appeal) Rules, 1935 as well as Notifications making amendments in the said two Rules are hereby repealed.(2)All instruction issued under the Civil Service (Classification, Control and Appeal) Rules, 1930 and The Bihar and Orissa Subordinate Services (Discipline and Appeal) Rules, 1935 from time to time are hereby repealed.(3)Anything done or any action taken in exercise of the powers under the Civil Service (Classification, Control and Appeal) Rules, 1930 and The Bihar and Orissa Subordinate Services (Discipline and Appeal) Rules, 1935 shall be deemed to have been done or taken in exercise of the powers conferred by or under those Rule, as if those Rules were in force on the day on which such thing or action was done or taken.(4)Nothing in these Rules shall operate to deprive any person of any right of appeal, which he would have had if these Rules had not been made in respect of any order passed before they came in force.(5)Notwithstanding any thing contained in these Rules any departmental proceedings initiated under the Rules repealed shall continue under those Rules including the Appeal preferred against any penalty imposed as if those Rules were still in existence.
