Section 26(1) in Karnataka Labour Welfare Fund Act, 1965
(1)From the date of coming into force of this Act in the [Belgaum Area] [Adapted by the Karnataka Adaptations of Laws Order 1973 w.e.f. 1.11.1973.], -(a)the Bombay Labour Welfare Fund Act, 1953 (Bombay Act 40 of 1953), as in force in the [Belgaum Area] [Adapted by the Karnataka Adaptations of Laws Order 1973 w.e.f. 1.11.1973.] shall stand repealed;(b)all properties, fund and dues which are vested in or realisable by the new Board as defined in the Bombay Labour Welfare Board (Reconstitution) Order, 1959, made by the Central Government under the Inter-State Corporations Act, 1957 (Central Act 38 of 1957), shall vest in, and be realisable by, the Board constituted under this Act;(c)all liabilities which were enforceable against the said new Board shall be enforceable against the Board constituted under this Act; and(d)all employees serving in connection with the affairs of the said new Board shall become employees of the Board constituted under this Act.
