Section 374(3) in Rajasthan Panchayati Raj Rules, 1996
(3)All the actions taken under the Rules so repealed shall be deemed to have been taken under these rules and no action hitherto taken shall be challenged on the ground of such repeal.[Schedule-II] [ Substituted by the Rajasthan Panchayati Raj (IVth Amendment) Rules, 2006: Rajasthan Gazette Extraordinary Part IV-C (I) dated 10.10.2006.]Scheme and Syllabus of competitive examination for the post of [School Teachers Classes I to V] [Substituted 'primary and upper primary school teachers' by Notification No. G.S.R. 21, dated 11.5.2011 (w.e.f. 30.12.1996).] (General Education/Special Education).
