Section 29(4) in The Khadi And Village Industries Commission Employees (Classification, Control And Appeal) Regulations, 2003
(4)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 construed as reducing any period of limitation for any appeal or review provided by any regulation in force before the commencement of these regulations.
