Section 17 in The Chhattisgarh Municipalities (The Conduct of Business of the Mayor-In-Council/President-In-Council and the Powers and Functions of the Authorities) Rules, 1998
17. Repeal.
- Immediately before the commencement of these rules :-(1)The Chhattisgarh Municipalities (Powers of the Standing Committee and the Procedure for the Conduct of its Business) Rules, 1997;(2)The Chhattisgarh Municipal Corporation (Conduct of Business of the Standing Committee) Rules, 1997;(3)The Chhattisgarh Municipalities (Duties, Powers and Procedure for Conduct of Business of the Departmental Committees) Rules, 1997;(4)The Chhattisgarh Municipal Corporation (Financial Power of the Authorities and Contract) Rules, 1994;(5)The Chhattisgarh Municipalities (Financial Powers of the Authorities and the Limit for Inviting Tenders) Rules, 1994.and all rules, bye-laws or orders, corresponding to these rules, if any, shall stand repealed from the date of commencement of these rules :Provided that any action taken or anything done under the rules, bye-laws or orders so repealed shall, so far as they are not inconsistent with the provisions of these rules, be deemed to have been taken or done under the corresponding provisions of these rules.
