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[Cites 0, Cited by 0] [Section 32] [Entire Act]

State of Bihar - Subsection

Section 32(5) in Bihar Government Servants (Classification, Control & Appeal) Rules, 2005

(5)Notwithstanding anything contained in these Rules any departmental proceedings initiated under the Rules repealed shall continue under those Rules including the Appeal preferred against any punishment imposed as if those Rules were still in existence.