Section 16B(4) in The West Bengal Public Libraries Act, 1979
(4)Notwithstanding anything contained in this Act or in any other law for the time being in force, -(a)anything done or any action taken by the Local Library Authority for the former district under this Act or the rules or the regulations made thereunder prior to the dissolution of the said Local Library Authority under sub-section (1), and(b)any regulations made or orders issued under the provisions of this Act or the rules or the regulations made thereunder,and continuing in force immediately before such dissolution, shall, upon the constitution under sub-section (1) of section 8 of the Local Library Authority for the districts created by dividing the former district, be applicable to the Local Library Authority for each such district and shall continue in force in so far as they are not inconsistent with the provisions of this Act or the rules or the regulations made thereunder until they are repealed or amended.
