- Notwithstanding anything contained in any judgement, decree or order of any Court, Tribunal or other authority, the claims for regular appointment of all persons appointed on a temporary basis under Sub-section (2) of Section 73 shall stand abated and, accordingly,-(a)no suit or other proceeding shall be instituted, maintained or continued in any Court, Tribunal or other authority by the temporary appointees against the Municipality or any person or authority whatsoever for the regularisation of the services;(b)no Court shall enforce any decree or order directing regularisation of the services of such persons; and(c)all proceedings pending in any Court or Tribunal claiming the regularisation of services of such persons shall abate.]
