Section 20 in The Assam District and Sessions Judges Establishment (Ministerial) Services Rules, 1987
20. Repeal and savings.
- Any rules corresponding to these rules in force immediately before the commencement of these rules are hereby repealed.Notwithstanding such repeal any order made or any action taken under the rules so repealed shall be deemed to have been validly made or taken under the corresponding provisions of these rules.
