Section 6(6) in The Rajasthan Civil Services (Service Matters Appellate Tribunals) Act, 1976
(6)Notwithstanding anything contained in any judgment, decree, order or direction of any Court, the orders of the Tribunal passed before the commencement of the Rajasthan Civil Services (Service Matters Appellate Tribunals) (Amendment) Act, 2005 (Act No. 2 of2005) in pursuance of its purported powers to review its own decisions shall be deemed to have been passed validly under the provisions of sub-Section (5) and shall have effect accordingly.] [Added by Rajasthan Act No. 2 of 2005, dated 6.3.2005.]
