Section 123A in The Maharashtra Industrial Relations Act, 1946
123A. Repeal of C. P. and Berar XXIII of 1947.
The Central Provinces and Berar Industrial Disputes Settlement Act, 1947, is hereby repealed:Provided that—(a)every appointment, order, rule, notification or notice made, issued or given under the provisions of the Act so repealed shall, in so far as it is not inconstistent with the provisions of this Act, be deemed to have been made or issued under the provisions of this Act, unless and until superseded by any appointment, order, rule, notification or notice made, issued or given under this Act;(b)any standing order settled, agreement or settlement recorded or registered, changes which have come into operation, submissions entered into, awards made or orders passed by the State Industrial Court, a District Industrial Court, the Labour Commissioner, the Registrar or the Wage Board, under the provisions of the Act so repealed shall be deemed to have been settled, recorded or registered, to have come into operation, entered into, made or passed by the appropriate authority under the corresponding provisions of this Act;(c)any right, privilege, obligation or liability acquired, accrued or incurred under the Act so repealed shall not be affected and any investigation, legal proceeding or remedy in respect of any such right, privilege, obligation or liability shall, so far as it is not inconsistent with the provisions of this Act, be made, instituted, continued and availed of as if the said Act had not been repealed and continues in operation;(d)any proceeding pending before the State Industrial Court, a District Industrial Court, the Labour Commissioner, the Registrar or the Wage Board, conciliation proceedings, or any proceedings relating to the trial of offences punishable under the provisions of the Act so repealed shall be continued and completed as if the said Act has not been repealed and continued in operation; and penalty imposed in such proceedings shall be recorded under the Act so repealed;(e)any union registered as a recognised union for any local area for any industry under the Act so repealed shall be deemed to be a representative union for the industry in that local area under this Act;(f)any other representative elected, entitled to appear or act as representatives of employees under the Act so repealed shall, notwithstanding the repeal of the said Act, continue to act as the representatives of employees in any proceedings under the Act so repealed till the completion of the proceedings.
