Section 32 in The Delhi Urban Shelter Improvement Board Act, 2010
32. All appointments, notifications, orders, etc. made or issued prior to formation of the Board to continue in force.
(1)Anything done or any action taken, including any appointment, notification, order, delegation, scheme, rule, form, notice made, granted or issued by any existing organization of the Government or of any other local authority, shall, in so far as it is not inconsistent with the provisions of this Act, continue in force and be deemed to have been made, issued or granted under the provisions of this Act.(2)All debts, obligations and liabilities incurred, all contracts "entered into and all matters and tilings engaged to be done by, with or for the existing organization of the Government or any local authority shall be deemed to have been incurred, entered into or engaged to be done by, with or for the Board.(3)All rents, fees and other sums of money due to the existing organization of the Government or any local authority shall be deemed to be due to the Board.(4)All suits, prosecutions and other legal proceedings instituted or which might have been instituted by, for or against the existing organization of the Government or any local authority may be continued or instituted by, for or against the Board.
