Section 28(1) in Assam Service (Discipline and Appeal) Rules, 1964
(1)The Civil Services (Classification, Control and Appeal) Rules and the rules contained in the Notification of the Government of India in the Home Department No. F.9-10/30 Ests, dated 27th February 1932, and any notifications issued and orders made under any such rules to the extent to which they apply to persons to whom these rules apply are hereby repealed:Provided that -(a)Such repeal shall not affect the previous operation of the said rules, notifications and orders or anything done or any action taken thereunder;(b)Any proceedings under the said rules, notifications or orders pending at the commencement of these rules shall be continued and disposed of as far as may be, in accordance with the provisions of these rules.
