Section 8(2) in The Rajasthan Ministers Salaries and other Facilities Act, 1956
(2)Such repeal shall affect the rules and orders made or deemed to be made under the Rajasthan Ministers' Salaries Act. 1951 (Rajasthan Act. XIX of 1951) in force in the pre-organisation State of Rajasthan and the said rules and orders as in force immediately before the appointed day shall, until varied or superseded by competent authority, be deemed to have been made under this Act and shall as such continue to be in force as from the appointed day throughout the State.
