Section 1(1) in The Orissa High Court (Appointment of Staff) Rules, 1963
(1)These rules may be called "The Orissa High Court (Appointment of Staff) Rules, 1963" and shall come into force at once.(a)Nothing in these rules shall adversely affect any person who was a member of the service on the date of coming into force of these rules.(b)Where these rules adversely affect any person who was a member of the service before date of coming into force thereof, he shall be governed by the rules and orders, if any, which are applicable to him immediately prior to such date.
