Section 74 in The Narcotic Drugs And Psychotropic Substances Act, 1985
74. Transitional provisions.—
Every officer or other employee of the Government exercising or performing immediately before the commencement of this Act, any powers or duties with respect to any matters provided for in this Act, shall, on such commencement, be deemed to have been appointed under the relevant provisions of this Act to the same post and with the same designation as he was holding immediately before such commencement.
