Section 14(4) in The Rajasthan Prisoners Act, 1960
(4)Until new rules, orders and directions are made under this Act, the rules, orders and directions made under the Prisoners Act, 1900 of the Central Legislature as adapted to the pre-reorganisation State of Rajasthan and in force at the commencement of this Act. shall unless they are inconsistent with or repugnant to the provisions thereof, continue to be in force and shall apply to the whole of the State of Rajasthan as formed by Section 10 of the State Re-organisation Act, 1956 (Central Act 37 of 1958)
