Section 35 in Telangana Medical Practitioners Registration Act, 1968
35. Repeals and Savings.
- The Andhra Pradesh (Andhra Area) Medical Registration Act, 1914 and the Andhra Pradesh (Telangana Area) Medical Registration Act, 1348 F., are hereby repealed:Provided that -(i)such repeal shall not affect anything done or any action taken under the Acts so repealed, before the commencement of this Act;(ii)notwithstanding such repeal, until a Council is constituted in accordance with the provisions of this Act -(a)the Medical Council constituted for the Andhra area or the Telangana area under the relevant repealed Act and functioning immediately before the commencement of this Act, shall continue to function for the area for which it was constituted as if it were a Council constituted under the provisions of this Act and any vacancy occurring in the said Medical Council shall be filled in such manner as the Government may think fit.(b)the Executive Committee and other Committees of a Medical Council as constituted immediately before the commencement of this Act shall be deemed to be the Executive Committee and other Committees constituted under this Act ;(iii)on the constitution of the Council under the provisions of this Act, the Medical Councils functioning by virtue of clause (ii) shall stand dissolved and their assets and liabilities shall devolve on the Council so constituted.
