Section 39(2) in The Rajasthan Khadi and Village Industries Board Act, 1955
(2)Notwithstanding such repeal anything done or any action taken under any provision of the said Ordinance and in force immediately before the commencement of this Act shall, in so far as the same could have been done or taken under this Act, be deemed to have been done or taken under the corresponding provision of this Act as if this Act were in force on the day on which such thing was done or action was taken, until it is modified or superseded by a competent authority under this Act.NotificationsS. 6(1)[Notification No. 676/F, 6(26) 1/56, dated 18-12-1957; published in Rajasthan Gazette Part IV-C, dated 9-1-1958; page 888]. - In pursuance of the provisions of section 37 read with section 6(1) of the Rajasthan Khadi and Village Industries Board Act, 1955, the Governor has been pleased to invest the Chairman of the Board or any authority subordinate to him if so delegated by the Chairman, with the following powers:-To make appointments in connection with the affairs of the Board, on all such posts, the maximum of the pay scales of which does not exceed Rs. 180/- p.m.[Notification No. F. 25(23) Ind./A/64. dated 26-11-1970; published in Rajasthan Gazette Part IV C, dated 26-11-1970; page 428].G S.R. 221. - In exercise of the powers conferred by sub-section (1) of S. 6 read with sub-section (1) of Section 35 of the Rajasthan Khadi & Village Industries Board Act (No. 5 of 1955), the State Government hereby orders that in supersession of all previous orders in this behalf, the following powers shall be exercised by the Chairman of the Board, with immediate effect:-
