(2)Notwithstanding the repeal of the, Bombay Smoke-nuisances Act, 1912(a)the Smoke-nuisances Commission constituted under section 4 of the Bombay Smoke-nuisances Act, 1912 (Bom. VII of 1912) by Government Notification in the Education and Labour Department No. BSN-1362-66050-I, dated the 26th October 1962 shall be deemed to be the Smoke-nuisances Commission, under this Act in relation to the whole State and the members of the Commission shall hold office up to the end of the 31st October 1964 or until a Commission is constituted under this Act, whichever is earlier, and(b)the rules made under the Bombay Smoke-nuisances Act, 1912 (Bom. VII of 1912) and in force immediately before the date of the commencement of this Act shall be deemed to be the rules made under this Act in relation to the whole State, and shall be in force until superseded by rules made under this Act.
