Section 33 in National Housing Bank Employees (Conduct) Regulations, 1994
33. Repeal and Saving.
(1)Every rule, regulation, bye-laws or every provision in any agreement or a resolution corresponding to any of the regulations herein contained and in force immediately before the commencement of these regulations and applicable to the employees is hereby repealed.(2)Notwithstanding such repeal any order made or action taken under the provisions so repealed shall be deemed to have been made or taken under the corresponding provisions of these regulations.
