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Union of India - Act

The Coal Grading Board (Repeal) Act, 1959

UNION OF INDIA
India

The Coal Grading Board (Repeal) Act, 1959

Act 17 of 1959

  • Published in Gazette of India on 9 May 1959
  • Not commenced
  • [This is the version of this document from 9 May 1959.]
  • [Note: The original publication document is not available and this content could not be verified.]
An Act to repeal the Coal Grading Board Act, 1925, and to provide for certain matters incidental thereto.BE it enacted by Parliament in the Tenth Year of the Republic of India as follows:-

1. Short title and commencement.-

(1)This Act may be called the Coal Grading Board (Repeal) Act, 1959.
(2)It shall come into force on such date1 as the Central Government may, by notification in the Official Gazette, appoint.

1. 14th August, 1959, vide notification No. S.O. 1771, dated 7th August, 1959, see Gazette of India, Extraordinary, Part II, sec. 3(ii).

2. Definitions.-

In this Act, unless the context otherwise requires,-
(a)"appointed day" means the date on which this Act comes into force;
(b)"Coal Board" means the Coal Board established under section 4 of the Coal Mines (Conservation and Safety) Act, 1952 (12 of 1952);
(c)"Coal Grading Board" means the Coal Grading Board constituted under section 3 of the Coal Grading Board Act, 1925 (31 of 1925).

3. Repeal of Act 31 of 1925 and dissolution of Coal Grading Board.-

On the appointed day, the Coal Grading Board Act, 1925 (31 of 1925), shall stand repealed, and the Coal Grading Board shall stand dissolved.

4. Consequential provisions.-

(1)All moneys and other property, of whatever kind, owned by or vested in, the Coal Grading Board immediately before the appointed day and all debts, liabilities and obligations of that Board then existing shall, on the appointed day, stand transferred to and vested in the Coal Board.
(2)Anything done or any action taken before the appointed day by the Coal Grading Board shall, so far as it is not inconsistent with any of the provisions of the Coal Mines (Conservation and Safety) Act, 1952 (12 of 1952), or the rules made thereunder, be as valid and effectual as if it had been done or taken by the Coal Board.