Section 7 in The Bombay Labour Welfare Board (Reconstitution) Order, 1959.
7. Contracts.
- Where, before the appointed day, the existing Board has made any contract, then the contract shall be deemed to have been made-(a)by the new Board if the purposes of the contract as from the appointed day, are exclusively relatable to the Karnataka area, and(b)by the existing Board, as reorganised, in any other case;and accordingly, all rights and liabilities which have accrued, or may accrue, under any such contract shall, to the extent to which they would have been rights and liabilities of the existing Board, be the rights and liabilities of the new Board or the reorganised existing Board, as the case may be.
