Section 32 in Rajasthan Tourism Trade (Facilitation and Regulation) Act, 2010
32. Repeal and savings.
- As from the commencement of this Act,-(i)any rules, orders and schemes made or framed in exercise of the executive power by the State Government which are inconsistent with the provisions of this Act, save as expressly provided in this Act, shall stand repealed and on such repeal, provisions of Section 6 of the Rajasthan General Clauses Act, 1955 (Act No. 8 of 1955) shall apply as if the rules, orders and schemes so repealed were provisions of a Rajasthan Act;(ii)all rules, orders, schemes made or framed in exercise of the executive powers by the State Government on the subject matter covered by this Act and in force immediately before the commencement of this Act which are consistent with the provisions of this Act, shall be deemed to have been made or framed under and in accordance with the provisions of this Act, until they are superseded by any new rules, orders or schemes made or framed under this Act.
