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Union of India - Section

Section 22 in National Housing Bank Employees' Regulations, 1994

22. Repeal and saving.

(1)Every rule, regulation, bye-law or every provision in any agreement or a resolution corresponding to any of the regulations herein contained and in force immediately before the commencement of these regulations and applicable to the employees is hereby repealed.
(2)Notwithstanding such repeal-
(a)any order made or action taken under the provisions so repealed shall be deemed to have been made or taken under the corresponding provisions of these regulations;
(b)nothing in these regulations shall be construed as depriving any person to when these regulations apply of any right of appeal which had accrued to him under any of the provisions so repealed;
(c)an appeal pending at the commencement of these regulations against an order made before the commencement of these regulations shall be considered and orders thereon shall be made, in accordance with these regulations;
(d)any proceedings which have already been initiated but not yet been completed at the commencement of these regulations shall be continued and disposed as far as may be, in accordance with the provisions of these regulations, as if such proceedings were proceedings under these regulations.
The Schedule
Sl.No. Name/Categoryof the Post DisciplinaryAuthority AppellateAuthority ReviewingAuthority
1 (i)Junior Management Grade scale I Middle Management Grade scale II& III Dy.Gen. Manager GeneralManager ExecutiveDirector
  (ii)Clerical Staff      
  (iii)Subordinate Staff      
2 SeniorManagement Grade scale IV & V GeneralManager ExecutiveDirector Chairman& M.D.
3 TopManagement Grade scale VI & VIII ExecutiveDirector Chairman& M.D. Committeeof Board
4 TopManagement Chief General Manager & Executive Director Chairman Committeeof Board FullBoard