Section 5 in The Orissa Civil Services (Classification, Control & Appeal) Rules, 1962
5. Protection of rights and privileges conferred by any law or agreement.
- Nothing in these rules shall operate to deprive any Government servant of any right or privilege to which he is entitled -(a)by or under any law for the time being in force, or(b)by the terms of any agreement subsisting between such personand the Governor at the commencement of these rules.
