Section 10 in The Bombay Nursing Council (Reconstitution and Reorganisation) Order, 1960.
10. Legal proceedings.
- Where immediately before the appointed day the existing Council is a party to any legal proceedings instituted in any Court in the State of Bombay, Mysore or Rajasthan, by or against any registered or other person, the relevant Council within whose area such registered or other person is ordinarily residing shall respectively be deemed to be substituted as a party to those proceedings, and the proceedings may continue accordingly.
