Section 14 in U.P. State Public Service Commission (Regulation of Procedure) Act, 1985
14. Repeal and saving.
(1)(i)The Uttar Pradesh State Public Service Commission (Regulation of Procedure and COnduct of Business) Act, 1974 is hereby repealed.(ii)Notwithstanding such repeal-(a)the Uttar Pradesh Public Service Commission (Procedure and Conduct of Business) Rules, 1976 shall, unless superseded by the Commission, continue to be in force except in so far as they are inconsistent with the provisions of this Act,(b)all acts, orders, decisions, recommendations, including the conduct or any interviews, selection or competitive examination, or declaration of any results thereof by or on behalf of the Commission in accordance with the Act, referred to in clause (i) of sub-section (1) or the rules framed thereunder, shall be deemed to be and always to have been, valid and any proceedings in relation to any interviews, selection or competitive examination pending on the date of commencement of this Act may be continued and completed in accordance with provisions of the Act and the rules in force prior to such commencement.(2)(i)The Uttar Pradesh State Public Service Commission (Regulation of Procedure) Ordinance, 1985, is hereby repealed.(ii)Notwithstanding such repeal, anything done or any action taken under the Ordinance, referred to in clause (i) of sub-section (2), shall be deemed to have been done or taken under this Act, as if this Act were in force at all material times.
