Section 16 in The West Bengal Minorities Commission Act, 1996
16. Repeal, saving and validation. -
(1)The resolution made under notification No. 84-P.M., dated the 14th July, 1994, read with the resolution made under notification No. 178-P.M., dated the 13th September, 1995, by the State Government constituting the West Bengal Minorities Commission (hereinafter referred to as the former Commission) is hereby repealed.(2)Upon such repeal,-(a)all property and assets under the control of the former Commission and all rights, liabilities and obligations acquired or incurred by the former Commission before the commencement of this Act shall vest in the Commission in accordance with such order as the State Government may make in this behalf;(b)all legal proceedings or remedies instituted or enforceable by or against the former Commission before the commencement of this Act may be continued or enforced, as the case may be, by or against the Commission as established under this Act or, until the Commission is so established, by or against such officer or authority as the State Government may by order specify;(c)all officers and other persons in the employ of the former Commission immediately before the commencement of this Act shall, until other provision is made, continue in the service of the Commission.
