(l)The Prisoners Act, 1900 of the Central Legislature as adapted to the pre-reorganisation State of Rajasthan and the corresponding laws in force in the Abu, Ajmer and Sunel areas are hereby repealed.(2)All rules, orders and directions made under the said corresponding laws in force in the Abu, Ajmer and Sunel areas are hereby repealed.(3)The provisions of the Rajasthan General Clauses Act, 1955 (Raj. Act 8 of 1955) relating to repeal and saving shall apply to the enactments, rules, orders and directions hereby repealed or superseded as if such enactments, rules, orders and directions had been repealed by a Rajasthan law.(4)Until new rules, orders and directions are made under this Act, the rules, orders and directions made under the Prisoners Act, 1900 of the Central Legislature as adapted to the pre-reorganisation State of Rajasthan and in force at the commencement of this Act. shall unless they are inconsistent with or repugnant to the provisions thereof, continue to be in force and shall apply to the whole of the State of Rajasthan as formed by Section 10 of the State Re-organisation Act, 1956 (Central Act 37 of 1958)
