Section 48(1) in Orissa Superior Judicial Service and Orissa Judicial Service Rules, 2007
(1)The Orissa Superior Judicial Service Rules, 1963 and the Orissa Judicial Service Rules, 1994 are hereby repealed :Provided that any order passed, appointment made, action taken or things done under the above rules so repealed shall be deemed to have been passed, made, taken or done under the corresponding provisions of these rules.
