Section 33 in The West Bengal State Council Of Technical Education Act, 1995.
33. Repeal, saving and validation.
(1)The resolution No. 3801-Edn., dated 3rd August, 1949, made by the State Government constituting the Provisional Council for Engineering and Technical Education (hereinafter referred to as the former Council) and all subsequent resolutions reconstituting the former Council are hereby repealed.(2)Upon such repeal, -(a)all properties and assets under the control of the former Council and all rights, liabilities and obligations acquired or by the former Council before the commencement of this Act shall vest in the Council in accordance with such order as the State Government may make in this behalf;(b)all legal proceedings or remedies instituted or enforceable by or against the former Council before the commencement of this Act may be continued or enforced, as the case may be, by or against the Council as established under this Act, or, until the Council is so established, by or against such officer or authority as the State Government may by order specify;(c)all officers and other persons in the employ of the former Council immediately before the commencement of this Act shall, until other provision is made, continue in the service of the Council;(d)all recognised polytechnics and technical institutions, if any, shall be deemed to have been recognised under this Act until the expiration of the period of recognition, subject, however, to the power of the Council to withdraw such recognition in accordance with the provisions of this Act; and (e) all syllabi, courses of studies and text-books in force shall, until other provision is made under this Act, continue to be followed.
