Section 18 in Chhattisgarh Civil Sewa (Samvida Niyukti) Niyam, 2012
18. Repeal and savings.
- All the rules and instructions corresponding to these rules which were in force immediately prior to the commencement of these rules, are hereby repealed :Provided that all contract appointments on the date of coming into force of these rules, shall be deemed to have been made under these rules, subject to the terms and conditions of original appointment for the remaining period of contract.
