Section 21 in Arunachal Pradesh Health Services Rules, 1990
21. Repeal and saving.
- With the commencement of these rules the Service Rules/Recruitment Rules if any published or specified in these rules are hereby repealed ; provided that anything done or any action under the rules so repealed, shall be deemed to have validly done or taken with corresponding provisions of these rules.Nothing in these rules shall affect reservation/relaxation of age limit, and other concession admissible to Scheduled Castes, Scheduled Tribes Ex-servicemen and other special categories of persons, in accordance with the orders issued by the Government from time to time in this regard.
