Section 8 in The Orissa Legislative Assembly Members' Salary, Allowances and Pension Act, 1954
8. Continuance of the existing rules.
- Notwithstanding anything contained in this Act but subject to the provisions of Section 4 thereof, the rules made under the provisions of Section 5 of the Orissa Legislative Assembly Member's Salaries and Allowances Act, 1938, shall continue in force until such rules are made in this behalf under this Act.
