Section 23 in The Chhattisgarh High Court Establishment (Appointment and Conditions of Service) Rules, 2003
23. [] [Renumbered by Notification No. 267/11-15-19/2002, dated 13-1-2004.] Cessation.
- The High Court of Chhattisgarh Officers and Employees (Recruitment, Conditions of Service and Conduct) Rules, 1995 and all other rules and orders, if any, corresponding to these Rules, shall cease to apply to the officers and employees of the establishment from the date of commencement of these Rules :Provided that any order already made or action taken under the Rules and orders so ceased shall continue in force and be deemed to have been made or taken under the corresponding provisions of these Rules.
