Section 5 in The U.P. Temporary Government Servants (Termination of Service) Rules, 1975
5. Rescission and saving.
(1)The rule promulgated with Appointment (B) Department Notification No. 230/II-B-1953, dated January 30, 1953 shall stand rescinded with effect from the same date.(2)Notwithstanding such rescission, anything done or any action taken or purporting to be done or taken under the said rule shall be deemed to have been done or taken under these rules.
