Section 29 in Jharkhand Academic Council Act, 2002
29. Savings.
- Until such time as the State Government makes rules and the Council makes regulations under the appropriate provision of this Act within a maximum period of one year, any rule and regulation made under the Bihar Intermediate Education Council Act, 1992 (Bihar Act 26 of 1992), Bihar School Examination Act, 1952 (Bihar Board Act 7 of 1952) adapted as Jharkhand Secondary Examination Board Act, 2000), Bihar Sanskrit Education Board Act, 1981 (Bihar Act 31 of 1982) and Bihar Madarsa Education Board Act, 1981 (Bihar Act 32 of 1982) which were in force immediately before the said Act ceased to be in force, shall continue to be in force subject to such modifications and adaptions, if any, as may be made therein by the competent authority and shall be deemed to be rules and regulations made under the corresponding provisions of this Act.
