Section 12 in Chhattisgarh State Eligibility Test Rules, 2013
12. Repeal and saving.
(1)All rules corresponding to these rules and in force immediately before the commencement of these rules, are hereby repealed in respect of matters covered by these rules :Provided that any order made or any action taken under the rules so repealed shall be deemed to have been made or taken under the corresponding provisions of these rules.(2)Nothing in these rules shall affect reservation to be provided for the Scheduled Castes, Scheduled Tribes or Other Backward Classes in accordance with the orders issued by the State Government from time to time in this regard.
