Section 153 in Rajasthan Co-operative Societies Act, 1965
153. Repeal and savings.
(1)The Rajasthan Co-operative Societies Act 1953 (Rajasthan Act 4 of 1953) and the Rajasthan Sahkari Bhumi Bandhak Bank Adhiniyam, 1956 (Rajasthan Ad-hiniyam 38 of 1956) are hereby repealed.(2)The repeal under sub-section (1) shall not affect the previous operation of the enactments so repealed and anything done or action taken or deemed to have been done or taken (including any appointment or delegation made, application or other document filed, certificate of registration granted, agreements executed, notification, order, direction or notice issued, regulation, form or bye-law framed and registered, rule made or deemed to be made or proceeding instituted before any Registrar, arbitrator, liquidator, or other officer, authority or person) by or under the provisions of those enactments shall, in so far as it is not inconsistent with the provisions of this Act, be deemed to have been done or taken under the corresponding provisions of this Act, and shall continue in force unless and until superseded by anything done or any action taken under this Act.(3)Accordingly, all societies registered or deemed to be registered under the enactments repealed, the registration of which is in force at the commencement of this Act, shall on such commencement be deemed to be registered under this Act; and all proceedings pending immediately before such commencement before any Registrar, arbitrator, liquidator or other officer, authority or person under the provisions of the repealed enactments shall stand transferred, where necessary, to the Registrar, arbitrator, liquidator or other corresponding officer, authority or person under this Act, and if no such officer, authority or person exists or if there be a doubt as to the corresponding officer, authority or person, to such officer, authority or person as the State Government may designate and shall be continued and disposed of before such officer, authority or person in accordance with the provisions of this Act.(4)Any reference to the Acts repealed or to any provisions thereof or to any officer, authority or person entrusted with any functions thereunder, in any law for the time being in force or in any instrument or document, shall be construed, where necessary, as a reference to this Act or its relevant provisions or the corresponding officer, authority or person functioning under this Act, and the corresponding officer, authority or person, as the case may be, shall have and exercise the functions under the repealed Acts or under the instrument or document.NotificationsSection 2:Directorate of Social Welfare RajasthanJaipurList of denotified Tribes, Nomadic Tribes and Semi-Nomadic Tribes as approved vide Government in Social Welfare Department vide Government Order No. F. 1(F)(2) SW/63 dated 24-2-1964.Denotified Tribes:-
