Section 20 in The Punjab School Education Board Employees (Punishment and Appeal) Regulations, 1978
20. Repeal and Saving.
(1)An appeal pending at the commencement of these regulations against an order made before such commencement shall be considered and orders thereon shall be made in accordance with these regulations; as if such orders were made and the appeal was preferred under these regulations.(2)As from the commencement of these regulations any appeal or application for review against any orders made before such commencement shall be preferred or made under these regulations; as if such orders were made under these regulations :Provided that nothing in these regulations shall be construed as reducing any period of limitation for any appeal or review provided by any regulation in force before the commencement of these regulations.
