Section 23 in The Punjab State Agricultural Marketing Service (Punishment and Appeal) Rules, 1988
23. Effect on commencement of these rules.
(1)After the commencement of these rules, the proceedings already initiated under the Punjab Civil Services (Punishment and Appeal) Rules, 1970 shall be deemed to have been initiated under these rules.Provided that -(a)such commencement shall not affect the previous operation of the said rules or any notification or order made, or anything done, or any action taken thereunder ; and(b)any proceedings under the said rules, pending at the commencement of these rules, shall be continued and disposed of, as far may be in accordance with provisions of these rules as if such proceedings were proceedings under these rules.(2)Nothing in these rules shall be construed as depriving any person to whom these rules apply of any right of appeal which had accrued to him under the rules, notification or orders in force immediately before the commencement of these rules.(3)An appeal pending at the commencement of these rules against an order made before such commencement shall be considered and orders thereon shall be made in accordance with these rules, as if such orders were made and the appeal was preferred under these rules.(4)As from the commencement of these rules, any appeal against any orders made before such commencement shall be preferred or made under these rules, as if such orders were made under these rules :Provided that nothing in these rules shall be construed as reducing any period of limitation for any appeal provided by any rule in force immediately before the commencement of these rules.
