Section 27 in Bihar Government Servant's Conduct Rules, 1976
27. Ceaser and saving.
- The Bihar Government Servant's Conduct Rules, 1956) hereinafter referred to as the said rules), are hereby repealed and shall cease to be in force :Provided that the ceaser shall not affect-(a)the previous operation, or anything duly done or suffered under the said Rules; or(b)any right, privilege, obligation or liability acquired, accrued or incurred under the said rules, or(c)any penalty or punishment incurred under the said Rules, or(d)any investigation, legal proceeding or remedy in respect of any such right, obligation, liability, penalty or punishment as aforesaid;and any such investigation, legal proceeding or remedy may be instituted, continued or enforced and any such penalty or punishment may be imposed as if the said Rule had not ceased to be in force.
