Section 44(2) in Jammu and Kashmir State Board of School Education Act, 1975
(2)Notwithstanding such repeal,-(a)all diplomas, certificates and privileges granted by the Board of Secondary Education under the Jammu and Kashmir Secondary Education Act, 1965 shall be as good and valid as if conferred and granted by the Board under this Act; and(b)anything done, any action taken, any appointment made or order issued under the Act, so repealed shall be deemed to have been done, taken, made or issued under this Act:Provided that if any appointment was made under the Act so repealed subject to any condition, such appointment shall continue subject to that condition under this Act.
