Section 15 in Kerala Medical Education (Regulation and Control of Admission to Private Medical Educational Institutions) Act, 2017
15. Overriding effect of the Act.
- The provisions of this Act and the rules made thereunder shall have effect over the provisions of the Kerala Professional Colleges or Institutions (Prohibition of Capitation Fee, Regulation of Admission, Fixation of Non-Exploitation Fee and other Measures to ensure Equity and Excellence in Professional Education) Act, 2006 (19 of 2006) in so far as it is applicable to the private medical educational institutions in the State:Provided that anything done or deemed to have been done or any action taken or deemed to have been taken under the said Act prior to the date of commencement of this Act shall be continued and maintained under the provisions of that Act and any suit, prosecution or any other legal proceeding so taken under the said Act shall be continued, maintained or dealt with in accordance with the provisions of the said Act as if this Act was not promulgated.
