Section 3A(2) in The Calcutta Suburban Police Act, 1866
(2)Any rules, orders or regulations made before the commencement of the Calcutta and Suburban Police (Amendment) Act, 1962 (West Ben. Act XV of 1962), by any authority in respect of the aforesaid matters shall, in so far as they are not inconsistent with the provisions of this Act, be deemed to have been validly made and shall continue in force until other provisions are made in this behalf.
