Section 17 in M.P. Contractual Appointment to Civil Post Rules, 2017
17. Repeal and savings.
- All the rules and instructions corresponding to these rules which were in force immediately prior to the commencement of these rules, are hereby repealed :Provided that all contract appointments on the date of coming into force of these rules shall be deemed to have been made under these rules, service condition of previous appointment order shall be applicable as it is for the remaining period of contract.
