(2)The repeal under sub-section (1) shall not affect the previous operation of the enactment so repealed and anything done or action taken or deemed to have been done or taken (including any appointment or delegation made, notification, order, direction or notice issued, regulations or rules made) by or under the provisions of the repealed enactment shall, insofar as it is bot inconsistent with the provisions of this Act, be deemed to have been done or taken under the provisions of this Act, and shall continue in force unless and until superseded by anything done or any action taken under this Act.OrderOrder No. F. 18(9) Home-1/2006, Part II, dated 3.2.2011 (G.S.R. 6) (Published in Rajasthan Gazette Part 4-C(1) dated 10.2.2011 at page 27). - In exercise of the powers conferred by sub-section (1) of Section 20 of the Code of Criminal Procedure, 1973 (2 of 1974) read with sub-section (7) of Section 15 of the Rajasthan Police Act, 2007 (14 of 2007) and all other powers enabling it in this behalf the State Government in consultation with Commissioners of Police hereby empowers Deputy Commissioner of Police to exercise in area of Police district of his jurisdiction the power so far exercisable in area of police district of his jurisdiction the power so far exerciseable by the District Magistrate and other Executive Magistrate under the following Acts and provisions of the Acts, as amended from time to time and rules made there under namely:-
