Section 14 in The Punjab Security of State Act, 1953
14. Repeal and savings.
- The Punjab Security of the State Act, 1951 (President's Act, No. I of 1951), and the Punjab Security of the State (Amendment) Act, 1951 (President's Act No. III of 1951), are hereby repealed; but notwithstanding such repeal, any order made, notification or direction issued, appointment made or action taken in exercise of the powers conferred by or under either of the said Acts and in force immediately before the commencement of this Act shall, in so far as it is not inconsistent with the provisions of this Act, continue in force and be deemed to have been made, issued, done or taken under the corresponding provisions of this Act as if this Act was in force on the day on which such thing was done or action was taken and all the provisions of this Act shall apply accordingly.The Schedule(See Section 2(1) (d))All undertakings relating to -(a)the maintenance and working of naval, military and air force works, railways, air transport including aerodromes, canals inland, water transport, road transport, telegraph, telephone, broadcasting and postal services, hospitals and services connected with the safeguarding of the public health, mines, fire-brigades, printing presses ;(b)the manufacture, storage, or distribution of stores or equipment required by Government for its department or services ;(c)any system of public conservancy or sanitation ;(d)the upkeep of roads and bridges ;(e)any industry, business or establishment engaged in the production or supply to the public of light, heat, power, water or motive fuel; or(f)any industry, business or establishment engaged in the production or supply to the public of any commodity essential to the life of the community.
