Section 10 in The Rajasthan Divisional Commissioner (Office Abolition) Act, 1962
10. Savings.
- Any appointment, notification, order, rule, regulation bye-law, form, instrument or document made, prescribed, issued or executed before the appointed day by a Divisional Commissioner under or with reference to the provisions of any existing law shall as from that day be deemed to have been made, prescribed, issued or executed by the officer or authority in whom the powers of such Commissioner under such existing law have been vested by the provisions of this Act and shall be valid and in operation unless and until superseded or modified by any appointment, notification, order, rule, regulation, bye-law. form, instrument or document made, prescribed, issued or executed by the officer or authority competent to do so after the appointed day in accordance with the provisions of this Act.
