Section 102 in The Kerala Prisons and Correctional Services (Management) Act, 2010
102. Repeal and saving—
(1)The Prisons Act, 1894 (Central Act IX of 1894) shall cease to be in force in the Malabar district referred to in subsection (2) of section 5 of the State Reorganization Act, 1956 (Central Act 37 of 1956) and Travancore-Cochin Prison Act, 1950 (XVIII) of 1950) is hereby repealed, with effect from the commencement of this Act.(2)Notwithstanding such cessation or repeal all rules, regulations, orders, directions, notifications relating to the prison administration in the State of Kerala, made under such Act shall, so far as they are not inconsistent with or repugnant to the provisions of this Act, continue to be in force until altered, amended or repealed by rules made under this Act.
