Section 17 in The M.P. Municipal Corporations (Appointment and Conditions of Service of Officers and Servants) Rules, 2000
17. Repeal and Savings.
- Subject to Rule 13, any rules corresponding to these rules and in force immediately before the commencement of these rules are hereby repealed in respect of matters covered by these rules :Provided that any order made or action taken under the rules so repealed shall be deemed to have been made or taken under the corresponding provisions of these rules.
