Section 16(a) in The Uttar Pradesh Pradeshik Armed Constabulary Act, 1948
(a)any form, order, rule or direction made issued of given under the said Act and in force immediately before the commencement of this Act, shall, in so far as it applies to the Pradeshik Armed Constabulary and is not inconsistent with this Act continue in force as if it had been prescribed., made, issued or given under this Act and may be repealed, revoked, varied or amended accordingly;
