Section 23 in The Haryana Right to Service Act, 2014
23. Repeal and savings.
(1)The Haryana Right to Service Ordinance, 2013 (Haryana Ordinance No. 7 of 2013), is hereby repealed.(2)Notwithstanding such repeal, anything done or any action taken under the said Ordinance shall be deemed to have been done or taken under this Act.The Schedule(See section 15 (3)]I, _______________________ having been appointed Chief Commissioner/Commissioner in the Right to Service Commission, Haryana, swear in the name of God that I will bear true faith and allegiance to the Constitution of India as by law established. That I will uphold the sovereignty and integrity of India. That I will duly and faithfully and to the best of my ability, knowledge and judgment perform the duties of my office without fear or favour, affection or ill-will and I will uphold the Constitution of India and the laws made thereunder.
