Section 9 in Sikkim Ministers, Speaker, Deputy Speaker and Members of the Legislative Assembly (Salaries and Allowances) Act, 1977
9. Repeal and Savings.
- i. All laws including rules, regulations, orders, notifications, circulars or other provisions in respect of any matter governed by this Act, made or issued prior to the commencement of this Act, shall cease and shall always be deemed to have ceased to have any force or effect on and from such commencement.ii. Notwithstanding anything contained in sub-section (I), all claims under any of the provisions mentioned in sub-section (I) relating to the period prior to the commencement of this Act, and remaining unpaid or unadjusted on the date of the commencement shall be paid or adjusted, as the case may be under the said provisions as if this Act had not come into force.iii. Any order issued, claims paid, payments made or any other action taken before the commencement of this Act in respect of salaries and allowances including advance payment thereof and all other matters governed by this Act shall be deemed to have been validly issued, paid, made or taken duly and properly and under proper legal authority.
