56. Power to name authorities, etc., for exercising statutory function.-
The Governor as respects the State of Andhra and the Rajpramukh as respects, the transferred territory may, by notification in the Official Gazette, specify the authority, officer or person who as from the appointed day shall be competent to exercise such functions exe4rcisable under any law in force on that day as may be mentioned in that notification and such law shall have effect accordingly.
