Section 32 in Patna High Court Officers and Staff (Conditions of Service and Conduct) Rules, 1997
32. Repeal and savings.
- The Patna High Court Establishment (Appointment) Rules, 1997 are hereby repealed:Provided further that any action taken or proceedings under the repealed Rules and pending at the commencement of these Rules shall be continued and disposed of, as far as may be, in accordance with the provisions of these Rules.
