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[Cites 0, Cited by 0] [Section 32] [Entire Act]

State of Jharkhand - Subsection

Section 32(5) in Jharkhand Government Servants (Classification, Control & Appeal) Rules, 2016

(5)Notwithstanding any thing contained in these Rules any departmental proceedings initiated under the Rules repealed shall continue under those Rules including the Appeal preferred against any penalty imposed as if those Rules were still in existence.