Section 14(1) in U.P. State Public Service Commission (Regulation of Procedure) Act, 1985
(1)(i)The Uttar Pradesh State Public Service Commission (Regulation of Procedure and COnduct of Business) Act, 1974 is hereby repealed.(ii)Notwithstanding such repeal-(a)the Uttar Pradesh Public Service Commission (Procedure and Conduct of Business) Rules, 1976 shall, unless superseded by the Commission, continue to be in force except in so far as they are inconsistent with the provisions of this Act,(b)all acts, orders, decisions, recommendations, including the conduct or any interviews, selection or competitive examination, or declaration of any results thereof by or on behalf of the Commission in accordance with the Act, referred to in clause (i) of sub-section (1) or the rules framed thereunder, shall be deemed to be and always to have been, valid and any proceedings in relation to any interviews, selection or competitive examination pending on the date of commencement of this Act may be continued and completed in accordance with provisions of the Act and the rules in force prior to such commencement.
