Section 155 in Telangana Charitable and Hindu Religious Institutions and Endowments Act, 1987
155. Repeals and Savings.
(1)The Andhra Pradesh Charitable Hindu Religious and Institutions and Endowments Act, 1966,(Act 17 of 1966.) and the Tirumala Tirupathi Devasthanams Act, 1979,(Act 20 of 1979.) are hereby repealed.(2)Notwithstanding such repeal,-(a)all rules made, notifications or certificates issued, orders passed, decisions made; proceedings taken and other things done by any authority or officer under the repealed Acts shall in so far as they are not inconsistent with this Act be deemed to have been made, issued, passed, taken or done by the appropriate authority or officer under the corresponding provisions of this Act, and shall have effect accordingly until they are modified, cancelled or superseded under the provisions of this Act;(b)all powers conferred and all duties imposed by any scheme in force before the commencement of this Act on any court or judge or any other person or body of persons, not being a trustee, an honorary officer or servant of the charitable or religious institution or endowment shall be exercised and discharged by the Commissioner, the Deputy Commissioner or the Assistant Commissioner, as the case may be, in accordance with the provisions of this Act;(c)all proceedings pending before the Government, any officer, or authority or a trustee under the provisions of the repealed Acts at the commencement of this Act may, in so far as they are not inconsistent with the provisions of this Act, be continued by the appropriate authority under this Act;(d)any remedy by way of right of application, suit or appeal which is provided by this Act, shall be available in respect of proceedings under the repealed Acts pending at the commencement of this Act, as if the proceedings in respect of which the remedy is sought had been instituted under this Act;(e)Every member of the Board of Trustees other than a hereditary trustee, Chairman and members of the Tirumala Tirupathi Devasthanams Board lawfully holding office on the date of commencement of this Act shall be deemed to have been duly appointed or as the case may be duly nominated under this Act and shall continue to act as such for the residue of the term of his office and every Board of Trustees or the Board lawfully constituted on the date of commencement of this Act, shall be deemed to have been duly constituted as a Board of Trustees under this Act, and thereupon exercise all the powers and discharge all the duties entrusted to them under this Act;(f)every trustee whose term of office had expired prior to the date of commencement of this Act, but who continues in office beyond such date with the concurrence of the competent authority, shall continue as such until a new trustee is appointed under this Act unless in the meanwhile he is removed, dismissed or has resigned or otherwise ceases to be a trustee.(3)The mention of particular matters in this section shall not be held to prejudice or affect the general application of sections 8 and 18 of the [Telangana General Clauses Act, 1891] [Adapted in G.O.Ms.No.46, Law (F) Department, dated 01.06.2016.], with regard to the effect of repeals.
