Section 58 in The M.P. Civil Services (Leave) Rules, 1977
58. Repeal and saving.
(1)On the commencement of these rules, every rule, regulation or order, including memorandum (hereinafter referred to in this rule as the old rule) in force immediately before such commencement shall, in so far as it provides for any of the matters contained in these rules, cease to operate.(2)Notwithstanding such ceser of operation, anything done or any action taken or any leave earned by, or granted to, or accrued to the credit of, a Government servant, under the old rule, shall be deemed to have been done, taken, earned, granted or accrued under the corresponding provisions of these rules.(3)For the purposes of grant of leave under these rules, the power delegated under the old rules shall continue to apply.Form No. 1[See Rule 13]Form of application for leaveNote. - Items 1 to 11 must be filled in by all applicants whether gazetted or non-gazetted. Item 12 may be filled in only when it is applicable to the Government servant concerned.
