Section 16(2) in Maharashtra Government Servants Regulation of Transfers and Prevention of Delay in Discharge of Official Duties Act, 2005
(2)Notwithstanding such repeal, anything done or any action taken (including any notification or order issued) under the said Ordinance, shall be deemed to have been done, taken or issued, as the case may be, under this Act.NotificationsG.A.D. No. SRV 2004/CR-15/2004/12, dated 25th May, 2006 (M.G. Part IV-B, Pages 151) - In exercise of the powers conferred by sub-section (2) of section 1 of the Maharashtra Government Servants Regulation of Transfers and Prevention of Delay in Discharge of Official Duties Act, 2005 (Maharashtra XXI of 2006), the Government of Maharashtra hereby appoints the 1st day of July 2006 to be the date on which the said Act shall come into force.
