Section 14 in The Assam Aided Colleges Employees Rules, 1960
14. Savings.
(1)Except appointments not confirmed prior to 1st October, 1956, all things done or action taken before the commencement of these rules shall be construed as validly done or taken under corresponding provisions of these rules.(2)All appeals and other matters pending before the authority on the date of the commencement of these rules shall be transferred to and be treated as pending before the appropriate authority under these rules.(3)Notwithstanding anything contained in the foregoing rules in respect of appointments, Government may at any time call for the records and pass necessary orders after examination thereof.
