Section 9 in The Maharashtra Adaptation of Laws (State and Concurrent Subjects) Order, 1960
9.
(1)If on the appointed day, any body, authority or person entitled by or under any existing State law to exercise any rights, powers or jurisdiction or to perform any duties or to discharge any functions or to hold any property, is not or cannot be duly constituted or appointed by reason of the alteration of territories by the Bombay Reorganisation Act, 1960, then, save as expressly provided by or under the Act or any adaptation made in such law all such rights, powers and jurisdiction shall be exercisable, all such duties shall be performed and all such functions shall be discharged by, and all such property shall vest in, the State Government.(2)Nothing in sub-paragraph (1) shall be deemed to prevent the State Government from duly constituting or appointing under such law after the appointed day, any body, authority or person to exercise or perform or discharge all or any of such rights, powers, jurisdiction, duties or functions or vesting therein all or any part of the property aforesaid.
