Section 28 in Gujarat Compulsory Primary Education Act, 1961
28. Repeal and Savings.
(1)On the commencement of this Act, those provisions of the Bombay Primary Education Act, 1947 (Bombay LXI of 1947) and the Saurashtra Primary Education Act, 1956 (Saurashtra XXXIII of 1956) which relate exclusively to compulsion of primary education shall subject to the provisions of sub-sections (2), (3) and (4) stand repealed.(2)Every scheme of compulsion sanctioned under any of the provisions so repealed and in force immediately before the commencement of this Act shall be deemed to be a scheme sanctioned under this Act and shall be executed in accordance with the provisions of this Act.(3)Any right, privilege, obligation or liability acquired, accrued or incurred under any such scheme or under any other provisions so repealed shall continue as if acquired, accrued or incurred under this Act and it may be enforced in accordance with the provisions of this Act:Provided that where any act committed prior to the commencement of this Act was an offence punishable under sub-section (I) of section 36 of the Bombay Primary Education Act, 1947 (Bombay LXI of 1947), or as the case may be sub-section (1) of section 30 of the Saurashtra Primary Education Act, 1956 (Saurashtra XXXIII of 1956), any proceeding in respect thereof may be instituted, continued or disposed of as if this Act had not been passed.(4)Any proposal, appointment, notification, order, rule, notice, report or delegation made or issued under any of the provisions so repealed shall, in so far as it is not inconsistent with the provisions of this Act, continue to be lawful until it is altered or superseded by a proposal, appointment, notification, order, rule, notice, report or delegation made or issued under this Act.
