(13)Nothing in these rules shall operate to deprive any member of a Subordinate Service of any right of appeal which he would otherwise 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 come into force shall be deemed to be an appeal under these rules, and rules 6 and 7 shall apply as if the appeal were one against an order appealable under these rules.(Government notification nos. 1978-A.R., dated the 13th June, 1935 and 1995-A.R., dated the 14th June, 1935.)
