Section 26 in Gujarat Educational Institutions Services Tribunal Act, 2006
26. Repeal and savings.
(1)On the appointed day, the Gujarat Affiliated Colleges Services Tribunal Act, 1982 the Gujarat Higher Secondary Schools Services Tribunal Act, 1983 and the Gujarat Universities Services stand repealed.(2)Notwithstanding such repeal, the provisions of section 7 of the Bombay General Clauses Act, 1904 shall apply in relation to the repeal law as if it had been an enactment within the meaning of the said section 7.
