Section 15 in The Amended Assam Aided High and Higher Secondary Schools Employees Rules, 1965
15. Savings.
(1)Except appointments, not confirmed prior to 1st October, 1956, all things done or actions taken before the commencement of these rules shall be construed as validly done or taken under the corresponding provisions of these rules.(2)All appeals and other matters pending before an authority on the date of the commencement of these rules shall be transferred to and the treated as pending before, the appropriate authority in these rules.(3)Notwithstanding anything contained in the forgoing rules in respect of appointment Government, may at any time call for the records and pass necessary orders after examination thereof.
