Section 46 in National Housing Bank (Officers') Service Regulations, 1997
46. Repeal and Saving.
(1)Any Scheme, order or circular issued by the Chairman governing any matter relating to appointment, promotion leave rules, medical scheme, conveyance scheme, residential accommodation scheme and other perquisites shall cease to have effect on the appointed day.(2)Nothing in sub-rule (1) shall affect the validity of anything done or any claim arising prior to the appointed day on any matter relating to service of officer or the Bank.
