Section 23 in Tamil Nadu Municipal Public Health Service (Discipline and Appeal) Regulations, 1973
23. Savings.
- Nothing in these regulations shall operate to deprive any person of any right of appeal which he would have had if these regulations had not been made in respect of any order passed before they came into force. An appeal pending at the time when, or preferred after, these regulations came into force shall be deemed to be an appeal under these regulations, and regulation 15 shall apply as if the appeal were against an order appealable under these regulations.
