Section 91 in Rajasthan Non-Government Educational Institutions (Recognition, Grant-In-Aid and Service Conditions Etc.) Rules, 1993
91. Repeal and Saving
.- (1) The Rajasthan Grant-in-aid to Educational and Cultural Institutions Rules, 1963 and any notification issued and orders made under any such rules to the extent to which they apply to the person/institution to whom these rules apply and in so far as they relate to recognition, grant-in-aid, service-conditions or confer powers to make appointments, grant-recognition, sanction grant-in-aid, impose penalties or entertain appeals are hereby repealed :Provided that -(a)such repeal shall not effect the previous operation of the said rules, notification and orders or anything done or any action taken thereunder;(b)any proceedings under the said rules, notification or orders pending at the commencement of these rules shall be continued and disposed-off as far as may be, in accordance with the provisions of these rules.(2)Nothing in these rules shall operate to deprive any person or institution to whom these rules notification or orders repealed by sub-rule (1) in respect of any order decided before the commencement of these rules.(3)An appeal pending at or preferred after the commencement of these rules against an order made before such commencement shall be considered and order thereon shall be passed in accordance with these rules.
