Section 53 in The Maharashtra State Board of Technical Education Act, 1997
53. Savings.
(a)Every Committee of the existing Board shall, as soon as practicable but within a period of six months from the date of commencement of this Act, be reconstituted in accordance with the provisions of this Act.(b)Any person holding office immediately before the appointed day as Chairman, Secretary, Finance, Officer, Accounts Officer, System Analysts, Controller of Examinations, Joint Secretary (Technical), Deputy Secretary (Technical) and Assistant Secretary (Technical) to the Board shall continue to hold the said office till the corresponding officers appointed by Government as per the provisions of this Act.(c)All institution affiliated to the existing Board immediately before the appointed day shall be deemed to be affiliated to the Board under this Act till their affiliation is withdrawn or reconsidered under the provisions of this Act.(d)All the educational institutions which were entitled to any privileges of the existing Board shall be deemed to be entitled to similar privileges under this Act of the Board.(e)All benefactions accepted or received by the existing Board and held by immediately before the appointed day shall be deemed to have been accepted, received or held by the Board under this Act and all the conditions on which such benefactions were accepted, received or held shall be deemed to be valid under this Act notwithstanding that such conditions may be inconsistent with any of the provisions of this Act.(f)All debts, liabilities and obligations incurred before the appointed day and lawfully subsisting against the existing Board shall be discharged and satisfied by the Board.(g)Any will, deed or other document made before the appointed day which contains any bequest, gift, term or trust in favour of existing Board shall, on and from the commencement of this Act, be construed as if the Board is named therein instead of the existing Board;(h)All references to the existing Board in any enactment or other instrument, issued under any enactment, shall be construed as references to the Board constituted under this Act.(i)The appointment of examiners validly made under the orders and subsisting immediately before the appointed day shall be deemed to have been made under and for the purposes of this Act for the Board, and such examiners shall continue to hold office and discharge their duties and functions until fresh appointments are made under this Act.(j)The service regulations applicable to the officers and employees of the Board shall be deemed to have been prescribed under this act and shall, save as otherwise provided by or under this Act, continue to remain in force, until they are superseded in accordance with the provisions of this Act.(k)All notices and orders made or issued by any authority and orders, circulars of the existing Board shall, in so far as they are not inconsistent with the provisions of this Act, continue to be in force and be deemed to have been made or issued under this Act.
