Section 18 in The Oil And Natural Gas Commission Act, 1959
18. Commission to have rights liabilities and obligations of the Central Government in certain cases.
All rights, liabilities arid, obligations of the Central Government which, whether arising out of any contract or otherwise, were acquired or incurred by it in connection with the existing Organisation or for any of the purposes referred to in this Act, before the date of establishment of the Commission shall be deemed to have been acquired or incurred by the Commission and shall be the rights, liabilities and obligations respectively of the Commission.
