Section 23 in Tamil Nadu Municipal Services Discipline and Appeal) Rules, 1970
23. Savings.
- Nothing in these rules shall operate to deprive any person of any right of appeal which he would have had if these rules 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 rules came into force, shall be deemed to be an appeal under these rules, and rule 15 shall apply as if the appeal were against an order appealable under these rules.
