Section 8(2) in Bolani Ores Limited (Acquisition of Shares) And Miscellaneous Provisions Act, 1978.
(2)Notwithstanding anything contained in sub-section (1), rules relating to the conditions of service and Standing Orders applicable to the officers or other employees referred to in sub-section (1), as immediately before the appointed day, shall continue to apply unless and until they are duly altered by the steel Authority of India.
