Section 34(1) in Central Civil Services (Classification, Control & Appeal) Rules, 1965
(1)Subject to the provisions of rule 33, the Central Civil Services (Classification, Control and Appeal) Rules, 1957, and the Civilians in Defence Services (Classification, Control and Appeal) Rules, 1952, and any notifications or orders issued thereunder in so far as they are inconsistent with these rules, are hereby repealed:Provided that-(a)such repeal shall not affect the previous operation of the said rules, or any notification or order made, or anything done, or any action taken, thereunder;(b)any proceedings under the said rules, pending at the commencement of these rules shall be continued and disposed of, as far as may be, in accordance with the provisions of these rules, as if such proceedings were proceedings under these rules.
