Section 32 in The Gujarat Medical Council Act, 1967
32. Repeal and saving.
(1)Subject to the provisions of this Chapter, with effect on and from the date on which the Council is constituted under this Act under sub-section (8) of section 3 (hereinafter in this Chapter referred to as "the specified date")-(a)the Bombay Medical Act, 1912 (Bombay VI of 1912), as in force in the Bombay area of the State,(b)the Bombay Medical Act, 1912 (Bombay VI of 1912), as adapted and applied to the Saurashtra area of the State, and(c)the Bombay Medical Act, 1912 (Bombay VI of 1912) as applied to the Kutch area of the State shall stand repealed.(2)With effect on and from the specified date,-(a)the Gujarat (Bombay Area) Medical Council constituted under section 2 read with section 2B of the Bombay Medical Act, 1912 (Bombay VI of 1912), as in force in the Bombay area of the State, and(b)the Saurashtra Medical Council constituted under section 2 of the Bombay Medical Act, 1912 (Bombay VI of 1912), as adapted and applied to the Saurashtra area of the State, shall stand dissolved and all the members thereof shall vacate office.(3)The registers kept or maintained or deemed to be kept or maintained under the Acts so repealed which are in force immediately before the specified date, shall be deemed to be the registers prepared under this Act, until the register pre-pared under section 16 comes into force under sub-section (6) thereof.(4)Anything done or any action taken (including any appointment or application made, rule, notification, order or direction issued or fee levied or certificate or notice given) under any of the Acts so repealed and subsisting immediately before the specified date shall, in so far as it is not inconsistent with the provisions of this Act and unless the State Government otherwise directs, be deemed to have been made, issued, levied or given under the relevant provisions of this Act, and be in force accordingly, unless and until superseded by anything done or any action taken under this Act:Provided that the rules made under the Bombay Medical Act, 1912 (Bombay VI of 1912), as in force in the Bombay Area of the State and in force immediately before the specified date shall, in so far as they are not inconsistent with the provisions of this Act, be deemed to be rules made in relation to the whole of the State of Gujarat and continue in force accordingly until they are superseded by anything done or any action taken under this Act.
