Section 26 in The West Bengal Joint Entrance Examinations Board Act, 2014
26. Repeal and savings.
(1)With effect from the date of effect of this Act, the Order vide no. 828-Edn (D) dated 02.03.1962 shall stand repealed.(2)So as to ensure continuity in the functions of the Board, every action taken by the existing Joint Entrance Examinations Board shall, unless repugnant to any of the provisions of this Act, be treated as valid and shall be deemed to have been taken under the provisions of this Act. as if this Act was in force.(3)All orders, rules, notification issued by the State Government in respect of the existing Board shall continue to be valid unless repugnant to the provisions of this Act or until modified.(4)The service conditions of the existing employees of the Board shall not be varied to their detriment and shall be spelt out in detail under the rules to be prescribed by the State Government.
