Section 4(e) in Banking Service Commission (Repeal) Act, 1978.
(e)all liabilities and obligations of whatever kind incurred by the Banking Service Commission and subsisting immediately before the appointed day shall, on and from the appointed day, be deemed to be the liabilities or obligations, as the case may be, of the central Government; and any proceeding or cause of action. Pending or existing immediately before the appointed day be or against the Banking Service Commission I an relation to such liability or obligation any, and from the appointed day, be continued or enforced by or against the Central Government.
