Section 102(2) in The Kerala Prisons and Correctional Services (Management) Act, 2010
(2)Notwithstanding such cessation or repeal all rules, regulations, orders, directions, notifications relating to the prison administration in the State of Kerala, made under such Act shall, so far as they are not inconsistent with or repugnant to the provisions of this Act, continue to be in force until altered, amended or repealed by rules made under this Act.
