KARNATAKA SELECTION OF CANDIDATES FOR ADMISSION TO TEACHERS CERTIFICATE HIGHER COURSE (TCH) AND BACHELOR OF EDUCATION COURSE (B.ED.) RULES, 1999

 

PREAMBLE

In exercise of the powers conferred by sub-section (1) of Section 14 of the Karnataka Educational Institutions (Prohibition of Capitation Fee) Act, 1984 (Karnataka Act 37 of 1984), the Government of Karnataka hereby makes the following rules, namely.

Rule - 1. Title, commencement and application.

(1)     These rules may be called the Karnataka Selection of Candidates for Admission to Teachers Certificate Higher Course (TCH) and Bachelor of Education Course (B.Ed.) Rules, 1999.

(2)     These rules shall come into force on the date of their publication in the Official Gazette.

(3)     These rules shall apply to the selection of candidates for admission to Teachers Certificate Higher Course and Bachelor of Education Course.

(4)     These rules shall not apply for admission to B.Ed. Course with Moral and Spiritual Education as a compulsory methodology subject, conducted by the Ramakrishna Institute of Moral and Spiritual Education, Mysore.

Rule - 2. Definitions.

In these rules unless the context otherwise requires:

(a)      "Aided Institution" means any institution which receives grant-in-aid from the Government;

(b)      "Cell" means Centralised Admission Cell (CAC) for selection and allotment of candidates to T.C.H. and B.Ed. Courses;

(c)      "Committee" means a Committee constituted under Rule 4;

(d)      "Common Entrance Examination" means an examination conducted under these rules for selection and admission to B.Ed. Course;

(e)      "Defence personnel" means personnel of Defence Service.

(1)     who worked continuously in Karnataka for a minimum period of one year from 1st July of the previous year to 30th June by the year of admission.

Note. Candidate should have passed the qualifying examination from an Educational Institution in Karnataka run or recognised by the State Government;

OR

(2)     who at the time of joining Defence service had declared his home-town a place in the State of Karnataka and proof of such domicile having been produced by obtaining from the Record Office of the Defence Unit;

OR

(3)     who had served in Karnataka for at least one year and is posted on duty directly to the disturbed areas of Jammu and Kashmir or North East and whose family is permitted by Defence Authorities to continue to stay in Karnataka.

Note. The candidate should have passed the qualifying examination from an educational institution in Karnataka run or recognised by the State Government;

(f)       "Director" means the Director of Public Instruction (Research and Training) or D.S.E.R.T.;

(g)      "Ex-servicemen" means a person who has served in any rank whether as a combatant or as a non-combatant in the Army, Navy or Air Force of the Indian Union and at the time of joining Defence Service had declared a place in Karnataka as his hometown and.

(1)     who retired from such service after earning his pension; or

(2)     who has been released from such service on medical grounds attributable to military service or circumstances beyond his control and awarded medical or other disability pension; or

(3)     who has been released otherwise than on his own request from such service as a result of reduction in establishment; or

(4)     who has been released from such service after completing the specific period of engagement, otherwise than at his own request or by way of dismissal or discharge on account of misconduct or inefficiency and has been given a gratuity; and includes personnel of the territorial army of the following categories, namely:

(a)        pension holders for continuous embodied service;

(b)        pension holders with disability attributable to military service; and

(c)        Gallantary award winners, excluding Defence Security Corps, General Reserve Engineering Force, the Lok Sahayak Sena and the Para-Military Territorial Army other than those in sub-clause (iv):

Provided that a person who has served for not less than five years and was honourably discharged prior to 1st July, 1987 shall consider as ex-serviceman;

Note. Should have passed the qualifying examination from an educational institution in Karnataka run or recognised by the State Government;

(h)     "Gadinadu Kannadiga" means a candidate whose mother-tongue is Kannada, Kodava or Tulu and who resides in the disputed Kannada speaking areas of South Sholapur, Akkalkot, Jath or Gandhinglaj of Maharashtra State or Kasargod Taluk of Kerala State;

(i)       "Government" means Government of Karnataka;

(j)       "Government seats" means and includes.

(a)      all the seats in the institutions, established and/or administered by the State Government or University;

(b)      seventy-five per cent of seats in non-minority aided institutions;

[1][(c) fifty per cent of seats in Institutions both aided minority and unaided non-minority;

(d)   twenty-five per cent of seats in unaided minority institutions;]

(k)      "Horanadu Kannadiga" means a candidate whose mother-tongue is Kannada, Kodava or Tulu and who is residing outside Karnataka but within the territory of India for a period of five years as on 1st July of the year in which admission is sought under these rules and who has passed the qualifying examination from a University or Board or any other Institution located outside Karnataka;

(l)       "Intake" means the sanctioned strength of course fixed by the Government;

(m)    "Institution" means (i) in respect of College of Education, any College affiliated to a University under Section 53 of Karnataka State Universities Act, 1976 imparting teaching in Education at degree level (B.Ed.) and recognised by N.C.T.E.;

(ii) in respect of T.T.I., any Institution established or recognised by the Government and N.C.T.E. imparting pre-service Teachers Training leading to T.C.H. Certificate issued by the Karnataka Secondary Education Examination Board;

(n)     "Karnataka Student" means a student who has studied in one or more Government or Government recognised Educational Institutions located in the State of Karnataka for a minimum period of seven academic years (commencing from I Standard upto II PUC/12th Standard, both inclusive or qualifying examination either continuously or in broken periods) as on 1st July of the year in which admission under these rules is sought and has studied, appeared and passed the Secondary School Leaving Certificate or 10th Standard Examination or the Second Pre-University Course Examination/12th Standard Examination in a Government or Government recognised Educational Institution located in the State of Karnataka:

Provided that in respect of candidates who have directly appeared for S.S.L.C./P.U.C. or studied in open school, the period of seven years study shall not apply subject to the condition that such persons shall produce domicile certificate for seven years from the Tahsildars of concerned Taluks.

Note. The candidate who had taken more than one year to pass a class or standard, the years of academic study is counted as one year only;

(o)      "Minority Institution" means an institution run by religious or linguistic minority management and is recognised/declared as such by the Government;

[2][(p) "N.C.C. Cadet" means candidates,

(i)       Who have participated in the following camps conducted by the Directorate General of NCC, New Delhi from Karnataka and who possess at least 'B' Certificate under NCC obtained during the five year period of study in Karnataka between VIII and XII Standard namely.

(a)      Republic Day camp

(b)      Independence Day camp

(c)      Basic leadership camp (boys)

(d)      Basic leadership camp (girls)

(e)      Vayu Sainik camp

(f)       Nau Sainik camp; or

(ii)      Who possess at least 'B' certificate under NCC obtained during the five year period of study in Karnataka between VIII and XII Standard-Provided that the candidates referred to in item (a) of sub-clause (i) shall be considered first before considering candidates referred to in the other items of that sub-clause who will be considered before considering candidates referred to in sub-clause (ii) above:

Provided further that candidates possessing 'B' certificate and adjudged Best Cadet in camps mentioned in item (a) of sub-clause (i) shall have precedence over all other candidates seeking admission under that item and the candidates adjudged Best Cadet in camps mentioned in items (b) to (f) of sub-clause (ii) shall have precedence over all other candidates seeking admission under each of those items;]

(q)   "N.C.T.E." means National Council for Teacher Education established under Section 3 of N.C.T.E. Act, 1993 (Act No. 73 of 1993);

(r)    "Nodal Centre" means an Educational Institution specified by the Special Officer for issue and receipt of application forms as well as other admission formalities under these rules;

(s)   "N.S.S. Candidate" means students who have served in N.S.S. and have participated in atleast two camps and produce a certificate from the Competent Authority in this behalf;

(t)    "Other Seats" means seats other than Government seats in institution filled by management of the institution/college;

[3](u) "Rural Candidate" x x x x x;]

(v)   "Scouts and Guides" means students serving in Scouts and Guides for not less than three years and have participated in Jamboorie organised at the State Level or possessing either Rajya Puraskar Certificate or President's Scouts and Guides Certificate;

(w)   "Schedule" means the Schedule to these rules;

(x)   "Special Officer" means an Officer not below the rank of Deputy Director of Public Instruction appointed by the State Government to make Centralised Section under these rules for Government seats;

[4][(y) "Sports Person" means student who has participated in Sports/Athletics/Games during a period five years between VIII and XII Standard for T.C.H. Course or during a period of 8 years between VIII and III year degree for B.Ed. Course organised at the State Level/National Level by the Education Department or University/Directorate of Youth Services and Sports and a certificate to that effect issued by the authority competent to certify as such, shall be produced;]'

(z)   "Un-aided Institution" means any institution recognised by Government of Karnataka but not receiving any grant-in-aid;

Rule - 3. Eligibility.

No person shall be eligible for admission under these rules, unless he/she is a citizen of India, and

(1)     in respect of Teachers Certificate Higher (TCH) Course unless he/she has passed the Second Year Pre-University Course or its equivalent examination and shall have studied any two of the languages among English, Kannada, Hindi, Telugu, Arabic, Tamil, Malayalam, Urdu, Marathi and Sanskrit either in SSLC or in PUC or 12th Standard:

Provided that a Commerce Candidate shall have studied in PUC any two of the elective subjects he/she has studied at High School level:

Provided further that the minimum marks for the purpose of qualification shall be.

(i)       forty-five per cent in the case of candidates belonging to Scheduled Caste and Scheduled Tribe, Category-I of other Backward Classes as specified in the relevant orders issued by the State Government from time to time and physically handicapped candidates;

(ii)      fifty per cent in case of other candidates:

Provided also that no person who has passed Secondary/Pre-University Vocational Education Course/Diploma or any other job Oriented Course shall be eligible for admission to T.C.H. Course:

Provided also that a candidate shall be eligible for admission to a course in particular language medium only if he/she has studied in that medium in S.S.L.C. or its equivalent examination or has studied that language as first language in S.S.L.C. or its equivalent examination.

(2)     In respect of admission to Bachelor of Education course unless.

(a)      the candidate has obtained a degree in Bachelor of Arts or Bachelor of Science with atleast one language among English, Kannada, Hindi, Urdu, Sanskrit, Marathi and atleast two subjects out of three electives among History, Political Science, Sociology, Geography, Economics, Physics, Chemistry, Botany, Zoology, Mathematics, Biology, English, Kannada, Hindi, Urdu, Marathi and Sanskrit (the subjects taught in the High School and on which the methodology of teaching is based) as electives studied during all the three years of the course of study:

Provided that the candidates who have obtained a Bachelor of Arts or Bachelor of Science degree from the Universities situated outside the Karnataka State should have studied at least two electives specified in clause (a) of sub-rule (2) in their three year course of study by appearing in one subject in the University Examinations for atleast two years and in the principal subject for atleast three years only and if there is any change of subject during the course of study of three years, such candidates shall not be eligible for admission to Bachelor of Education (B.Ed.) Course:

Provided further that the minimum marks for the purpose of qualification specified above shall be.

(i)       forty five per cent of marks in the aggregate of three years of study in the case of candidates belonging to Scheduled Caste, Scheduled Tribe, Category-I of other Backward Classes as specified in the relevant orders issued by the State Government from time to time and Physically handicapped candidates;

(ii)      fifty per cent in respect of other candidates;

(b)      has appeared for the Common Entrance Examination specified in sub-rule (3);

(3)     There shall be a Common Entrance Examination for selection and admission conducted in the manner specified below:

(i)       The Common Entrance Examination will be held at District Head quarters, candidates belonging to respective districts will appear in the centre assigned to that district only. Questions in papers I and II shall be both in English and Kannada. The conduct of Common Entrance Examination by the Special Officer will be under the overall supervision of the Committee. Contents and format of Common Entrance Examination will be worked out by the special officer.

[5][(ii) The Common Entrance Examination shall comprise of the following subjects.

 

[6][Paper-II

Science Faculty

Language and Humanities/Social Sciences Faculty

Humanities and Social Sciences Faculty

[7][(ii-a) Paper-I is compulsory and the candidates shall select any one of the groups in paper-II based on the electives studied at degree level;]

[8][(ii-b) x x x x x;]]

(iii)   The criteria of admission will be on the basis of percentage of Marks obtained in Common Entrance Examination (CEE) as well as marks secured in all the three years of B.A./B.Sc. Examination with equal weightage of fifty per cent.

Rule - 4. Committee.

There shall be a Committee for conducting the Common Entrance Examination which shall consist of the following.

Rule - 5. Allocation of seats.

(1)     Every institution shall have two categories of seats.

(1)     Government seats; and

(2)     Other seats.

(2)     All Government Seats shall be filled up by,

(1)     Karnataka Students;

(2)     Other candidates specified in sub-rule (5) of Rule 8.

(3)     The total number of seats in each institution, in both categories shall be so distributed as to ensure in any one methodology not less than five seats in each of the languages and not less than fifteen but not exceeding thirty seats in each elective subjects and also to keep open.

(a)      in respect of T.C.H. fifty per cent of the seats for candidates who have studied science subjects and fifty per cent for candidates who have studied in Arts subject in the PUC/12th Standard/Equivalent Examination;

(b)      in respect of B.Ed, fifty per cent of the seats for the candidates possessing Degree in Science and Fifty per cent for candidates possessing Degree in Arts:

Provided that if sufficient number of candidates in any one discipline, namely Science or Arts, are not available such seats shall be filled by the Candidates of other disciplines subject to the minimum and maximum specified in this rule under each methodology:

[9][Provided further that in Science discipline sixty per cent of seats shall be filled by PCM candidates and forty per cent by CBZ candidates, and sufficient number of candidates in any one group namely PCM or CBZ are not available such seats shall be filled by candidates of other group in that discipline:

Provided also that the maximum and minimum limit in elective subjects shall not apply to the Institution which has provision for teaching either History or Geography as only method of teaching in Arts Group.]

Rule - 6. Determination of merit.

The merit shall be determined,

(1)     for admission to T.C.H. Course by taking the aggregate marks obtained in the Second Year Pre-University Course examination or in arty other equivalent examination excluding the internal marks and the marks obtained in the class examinations;

(2)     for admission to B.Ed. Course, marks obtained in the Entrance Examination and the aggregate marks obtained in all the three years examinations in the B.A. or B.Sc. including languages and excluding internal marks and marks obtained in the class examination, shall have equal weightage of fifty per cent each:

[10][x x x x x.]

Rule - 7. Procedure for selection of candidates.

Procedure for selection of candidates for admission to institutions against Government seats shall be as follows.

(1)     The Special Officer shall by Notification publish in the leading Newspapers and call for Applications from eligible candidates for admission to T.C.H. and B.Ed. Courses every year. Such Notification in respect of B.Ed. Course shall include the details regarding the conduct of Entrance Examination as specified he-low and shall be sent to all the Universities in the State for publicity. A copy of such Notification shall be displayed on the Notice Board of the Office of the Special Officer and Nodal Centres in each District. The abstract of Notification shall be published in atleast one English and one Kannada Newspaper having wide circulation in the State. The application-cum-Brochure shall contain the following particulars:

(a)      names and location of Educational Institutions where admission is provided;

(b)      names of the Nodal Centres where application forms are available;

(c)      names of the Nodal Centres where the filled in application forms are to be submitted;

(d)      number of Government seats available in the T.C.H. and B.Ed. Courses;

(e)      eligibility criteria for admission to each course;

(f)       reservation of seats for various categories in each course;

(g)      details regarding application, registration and admission fee payable;

(h)     last date for the receipt of filled in application forms;

(i)       the examination fee payable in respect of Entrance Examination and procedure for payment of the same;

(j)       the list of examination centres where Entrance Examination will be conducted;

(k)      the date and time of conduct of Entrance Examination;

(l)       the details regarding syllabus in each subject and the number of subjects a candidate has to offer in the Entrance Examination;

(m)    the details regarding the pattern of question paper, the maximum marks and the duration of each paper in Entrance Examination; and

(n)     any other information as deemed fit.

(2)     Incomplete applications, applications submitted after the last date and applications sent by post shall be summarily rejected. The special Officer shall not accept any application directly made to him.

(3)     All eligible candidates shall submit their application with photo-copies of SSLC and PUC/Three years Degree Marks Cards and other required certificates. The Special Officer shall from out of the applications so received, prepare an eligibility list in respect of each Nodal Centre stating the register number of eligible candidates in respect of TCH course and issue the Admission Tickets to all eligible Candidates to appear for Common Entrance Examination for B.Ed. Course. Based on the information furnished in the application form in respect of TCH and B.Ed. Courses and based on the marks secured by the candidates in the Common Entrance Examination for B.Ed. Course, the Special Officer shall then publish at each Nodal Centre, provisional select list of candidates in their order of merit, a provisional allotment list, a reject list and a provisional waiting list. A copy of provisional selection list made district wise shall be sent to the Verification Committee concerned to enable them to issue validity certificate within 30 days from the date of publication of this list.

(4)     A candidate who is on the provisional select list shall submit his option either to accept the seat in the institution allotted provisionally or to attend the counselling if he/she desires a change. They shall also submit all original documents such as Marks Cards, Rural Certificates (in case of Rural Candidates) or Study Certificates (in case of Urban Candidates), Physically Handicapped Certificate, Special Group Certificate (in respect of Defence Personnel, Ex-serviceman, Gadinadu Kannadiga, Horanadu Kannadiga, N.C.C. Sports person, Scouts and Guides and N.S.S.) and any other certificates as deemed fit at the concerned Nodal Centres within seven working days from the date of publication of the provisional select list.

(5)     A candidate who is on the provisional waiting list shall submit all original Marks Cards and other original certificates as deemed fit at the concerned Nodal Centres within seven working days from the date of publication of provisional waiting list. The copy of provisional waiting list made district wise shall be sent to the Verification Committee to enable them to issue Validity Certificate within thirty days from the date of publication of this list.

(6)     Candidates whose percentage of marks are above the cut off percentage but whose names are missing in the provisional select list may prefer objections in the proforma specified in this behalf with necessary original documents along with one set photocopies of each such documents at the concerned Nodal Centres within seven working days from the date of publication of provisional select list.

(7)     After receipt of the original documents and objections from the Nodal Centres verification will be done at Centralised Admission Cell and the Special Officer shall then publish the final select list of candidates in their order of merit specifying therein the names of institutions to which they are allotted. Allotment to institutions shall be made according to the choice of the candidates to the extent possible. The list shall be displayed at the office of the Special Officer as well as in all the Nodal Centres. Wide publicity through Press shall be issued allowing seven working days' time to the selected candidates for payment of admission fee, submission of validity certificate, [11][x x x x x] and for fulfilling other admission formalities. Candidates who accept the seat offered should get themselves admitted at concerned Nodal Centres and candidates who are not willing to accept the seat offered shall attend counselling at Centralised Admission Cell on the specified dates. Once a candidate is admitted, he/she shall not have any more opportunity to exercise his/her option, nor shall he/she be permitted to attend counselling. Candidates who attend counselling and refuse the seat offered shall not be eligible for further counselling.

[12][(8) For the seats remaining vacant even after reallotment and counselling, further counselling shall be done by selecting the candidates from out of the waiting list by reducing the cut-off percentage under the category in which vacancies exist. This process shall be continued till all the vacant seats are filled up in all the categories under Government Seats, until the list of eligible candidates is exhausted. Seats still remaining vacant shall be filled up by management only if the Government issues specific orders in this regard.]

Rule - 8. Reservation of seats.

(1)     Reservation shall be made for the candidates belonging to the Scheduled Caste, Scheduled Tribe and other Back-ward Classes as specified by the Government from time to time. If any of the seats reserved for candidates belonging to Scheduled Caste, Scheduled Tribe and other Backward Classes are not filled due to non-availability of eligible candidates, reservation to that extent shall stand reduced and shall be filled by General Merit candidates.

(2)     No candidate belonging to the Scheduled Caste, or the Scheduled Tribe or candidates selected under Categories-I, II(a), II(b), III(a) and III(b) shall be given admission unless he/she produces at the time of admission, the Validity Certificate issued by the Verification Committee:

Provided that only candidates of Karnataka origin (other than those referred to under clause (h) and clause (k) of Rule 2 shall be eligible to claim the benefit of reservation under this rule.

(3)     Not less than thirty per cent of seats in respect of B.Ed. Course and not less than fifty per cent in respect of T.C.H. Course shall be filled by Women Candidates in each category:

Provided that if sufficient number of women candidates are not available in the particular category, such seats shall be filled up by other male candidates belonging to those categories.

[13][(4) Not less than three per cent of the seats in each category shall be reserved for persons with disability, who produce a certificate in this behalf issued by a Medical Officer not below the rank of District Surgeon:

Provided that if sufficient number of persons with disability are not available, such seats shall be filled up by the other candidates in that category:

Provided further that the persons suffering from less than forty per cent of any disability or exceeding seventy-five per cent of disability are not eligible for selection and the selected candidates have to appear before the Medical Board comprising of the Special Officer as the Chairman and three Specialists from the Departments of Orthopaedics, Ophthalmology and E.N.T. nominated by the Director of Medical Education, Bangalore, on the dates specified by the Special Officer. If the Medical Board Certifies that the percentage of disability is below forty per cent such a candidate loses selection under physically handicapped quota and will be treated as normal candidates for selection subject to fulfillment of other eligibility criteria. Further if the Medical Board certified that the percentage of disability exceeds seventy-five per cent such a candidates shall not be eligible for admission to courses under these rules:

Provided also that the candidates with hearing defect have to undergo Audiogram Test at NIMHANS HOSPITAL, Bangalore and produce Audiogram Report to the Medical Board for further examination.

Explanation. Person with disability shall have the same meaning assigned to it, in the Persons with Disabilities (Equal opportunities, Protection of Rights and Full Participation) Act, 1995.]

(5)   Out of total number of seats, the following number of seats shall be reserved for various special groups specified below and they shall be filled in accordance with these rules:

If no eligible candidates are available among Defence Personnel, such seats shall be filled up by the eligible candidates of ex-military persons and vice versa:

Provided that if eligible candidates in the above categories are not available for allotment, the reservation to that extent shall stand reduced and transferred to General Merit Category.

Rule - 9. Selection for other seats.

The respective institutions shall call for applications from the eligible candidates for admission to T.C.H. and B.Ed. Courses in their institutions in respect of other seats and fill up such seats in accordance with the eligibility criteria as envisaged in these rules and merit. The list of selected candidates in respect of T.C.H. shall be got approved by the Principals of the DIET's of the concerned district and in respect of B.Ed. candidates the list shall be got approved [16][by the Director of SERT, before submitting for approval to the University concerned]:

[17][Provided that sub-rule (3) of Rule 3 shall not apply for selection of candidates under this rule.]

Rule - 10. Penalties.

Where a candidate, his/her parents or guardian furnishes false or incorrect information regarding marks card or statement of marks or a certificate or an affidavit along with the application, such application shall be liable to be rejected and the seat, if any, given to such candidate shall be liable to be forfeited. Such candidate, his/her parents or guardian as the case may be, shall also render themselves liable for both civil and criminal action. Where the Special Officer considers that action should be taken under these rules for rejection of an application and forfeiting a seat, he shall pass appropriate orders after holding such enquiry as he deems necessary and after giving reasonable opportunity to the candidate or his/her parents or guardian concerned to make his/her representation.

Rule - 11. Non-compliance of these rules.

Such of the institutions which refuse to admit the candidates selected by the Centralised Admission Cell or select the candidates in violation of any of the provision in these rules shall be liable for proceedings which lead to withdrawal of the recognition already granted to them.

Rule - 12. Fees.

The fee for admission to T.C.H. and B.Ed. courses shall be such as may be determined by the Government from time to time:

Provided that candidates belonging to the Scheduled Caste or Scheduled Tribe shall not pay any fee:

[18][Provided further that Scheduled Castes and Scheduled Tribes candidates selected under general merit category shall either have to produce validity certificate or pay the prescribed fees at the time of admission and the candidates who have paid the prescribed fees may claim refund of the same from the Special Officer on production of a validity certificate.]

Rule - 13. Forfeiture of fees.

(1)     From the date of admission, if a candidate fails to report at the allotted college or desires to cancel his/her seat within the period of seven days, ten per cent of the fees paid will be forfeited towards administrative expenses. If a candidate desires to cancel his/her seat within the period of fifteen days from the date admission, fifty per cent of the fees will be forfeited. If a candidate desires to cancel his/her seat after fifteen days from the date of admission [19][or after the last day of counselling whichever is earlier], no refund of fees shall be made and the entire amount shall be forfeited.

(2)     If a candidate is absent for fifteen days from the date of reopen of the college, his/her admission will be cancelled without any notice and the entire fees paid by him/her shall be forfeited.

Rule - 14. Repeal and savings.

(1)     The Karnataka Selection of Candidates for admission to Teachers Certificate Higher (TCH) Course and to Bachelor of Education (B.Ed.) Course Rules, 1996 are hereby repealed.

(2)     Notwithstanding such repeal anything done or any action taken or any notification, orders made or issued shall insofar as it is not inconsistent with the provision of these rules, continue in force and shall be deemed to have been made or issued under the provisions of these rules, unless and until it is superseded by any notification or order/orders issued under the provisions of these rules.