Section 32(3) in Jharkhand Government Servants (Classification, Control & Appeal) Rules, 2016
(3)Anything done or any action taken in exercise of the powers under the Civil Service (Classification, Control and Appeal) Rules, 1930 and The Bihar and Orissa Subordinate Services (Discipline and Appeal) Rules, 1935 shall be deemed to have been done or taken in exercise of the powers conferred by or under those Rule, as if those Rules were in force on the day on which such thing or action was done or taken.
