Section 1 in The Bihar Finance Service Rules, 1953
1. Short title and commencement.
- These Rules may be called the Bihar Finance Service Rules, 1953 and shall come into force at once :Provided that nothing in these Rules shall be construed as affecting or invalidating appointments already made or orders issued in connection therewith and that all such appointments and orders shall continue in force and shall so far as may be deemed to have been made or issued under the appropriate provisions of these Rules.
