Section 12 in Bihar Reservation in Vacancies of Posts and Services and in Admissions in the Educational Institutions (for Economically Weaker Sections) Act, 2019
12. Overriding effect of the Act.
- Not withstanding any thing contrary in any other law and Rules for the time being in force any judgment or decree of a court, any order notification, circular, scheme, rule or resolution made or issued, the provision of this Act shall prevail.Provided that any other law or rule for the time being in force, any order notification, circular, scheme resolution made, issued or passed prior to this Act, so far as it is not inconsistent with this Act, shall continue to be enforce and shall be deemed to have been made issued or passed under this Act.
