Section 22 in The Chennai Corporation Class III and Class IV Service (Discipline and Appeal) by-laws
22. Saving.
- Nothing in these by-laws shall operate to deprive any person of any right of appeal, which he would have had if these by-laws had not been made, in respect of any order passed before they came into force. An appeal pending at the time when preferred after these by-laws came into, force shall be deemed to be an appeal under these by-laws and by-law 14 shall apply as if the appeal were against an order appealable under these by-laws.
