Section 24 in Bihar Mines & Geology Inspector Service Rules, 2009
24. Repeal and Saving.
- The resolution/circular etcetra regarding recruitment and service conditions of this service issued prior to the date of enforcement of this Rules shall be deemed to be repealed. But save and except such repeal, Any act done or any action taken under such resolution/circular etc. shall be deemed to have been done under or by these Rules as if such act or any action had been done or taken on the date of enforcement of these Rules.
