Section 9 in Karnataka State Civil Services Act, 1978
9. Repeal.
- [(1)] [Renumbered by Act 37 of 1991 w.e.f. 10.12.1991.] The Public Servant (Enquiries) Act, 1850 (Central Act, 37 of 1850) in its application to the State of Karnataka and the Hyderabad Public Servants (Tribunal of Enquiries) Act, 1950 (Hyderabad Act, XXIII of 1950) as in force in the Gulbarga Area are hereby repealed.(2)[ Notwithstanding such repeal, anything done or any action taken under the repealed Acts shall be deemed to have been done or taken under this Act] [Inserted by act 37 of 1991 w.e.f. 10.12.1991.][Schedule [Inserted by act 37 of 1991 w.e.f. 10.12.1991.](See Section 6)
