Section 5(1) in The Indian Council Of World Affairs Act, 2001
(1)On and from the appointed day,-(a)all properties and other assets vested in the existing Council immediately before that day, shall vest in the Council;(b)all debts, obligations and liabilities incurred, all contracts entered into and all matters and things engaged to be done by, with or for the existing Council immediately before that day for or in connection with the purposes of the existing Council, shall be deemed to have been incurred, entered into and engaged to be done by, with or for the Council;(c)all sums of money due to the existing Council, immediately before that day, shall be deemed to be due to the Council;(d)all suits and other legal proceedings instituted or which could have been instituted by or against the existing Council, immediately before that day, may be continued or instituted by or against the Council; and(e)every employee holding any office under the existing Council immediately before that day, shall, on that day, hold his office or service under the Council with the same rights and privileges as to pension, gratuity and other matters as would have bee admissible to him if there had been no such vesting; and shall continue to do so unless and until his employment under the Council is duly terminated or until his remuneration and other conditions of service are duly altered by the Council.
