Section 108(2) in The West Bengal Correctional Services Act, 1992
(2)Notwithstanding such repeal,—(a)all rules, regulations, orders, notifications and directions made or issued from time to time under the provisions of the said Acts and continuing in force immediately before the commencement of this Act shall, after such commencement, continue in force in so far as they are not inconsistent with the provisions of this Act until they are repealed or amended;(b)all suits and cases pending before any Court or tribunal under any of the provisions of the said Acts shall be continued and disposed of, as if this Act had not been passed;(c)any licence or permit granted or any contract made under the provisions of the said Acts or the rules made thereunder and continuing in force immediately before the commencement of this Act shall not be affected;(d)any appointment made under the provisions of the said Acts and continuing in force immediately before the commencement of this Act shall be deemed to have been made under the provisions of this Act.
