Section 54(3) in Tamil Nadu Government Servants (Conditions of Service) Act, 2016
(3)Subject to the provision of sub-section (4), where this Act or the special rules would adversely affect in respect of any matter a person who was a member of any service before the date of coming into force thereof, he shall, in respect of such matter, be governed by the rules and orders, if any, which were applicable to him immediately prior to such date.
