Section 47 in The Punjab Agricultural Produce Markets Act, 1961
47. Repeal and Savings.
- The Punjab Agricultural Produce Markets Act, 1939, and the Patiala Agricultural Produce Markets Act, 2004 B.K., are hereby repealed :Provided that such repeal shall not affect. -(a)the previous operation of any Act repealed or anything duly done or suffered thereunder ; or(b)any right, privilege, obligation or liability acquired or incurred under any Act so repealed ; or(c)any penalty, forfeiture or punishment incurred in respect of any offence committed against any Act so repealed ; or(d)any investigation, legal proceeding or remedy in respect of any such right, privilege, obligation, liability, penalty, forfeiture or punishment as aforesaid ;and any such investigation, legal proceeding or remedy may be instituted, continued or enforced, and any such penalty, forfeiture or punishment may be imposed, as if this Act had not been passed :Provided further that anything done or any action taken under the Acts so repealed shall be deemed to have been done or taken under this Act, and shall continue to be in force accordingly, unless and until superseded by anything done or any action under this Act.:Provided further that the State Marketing Board constituted under the Patiala Agricultural Produce Markets Act, 2004 BK, and functioning immediately before the commencement of this Act shall, till a Board is established and constituted under section 3, be deemed to be the State Agricultural Marketing Board for the purposes of this Act and all employees in the service of the State Marketing Board immediately before such commencement shall be deemed to be the employees of the State Agricultural Marketing Board and their emoluments and other conditions of service shall not be varied to their disadvantage ;Provided further that the Market Committees functioning immediately before the commencement of this Act shall be deemed to be constituted for the first time under sub-section (4) of section 12 and their members including the Chairman and Vice-Chairman shall hold office until new Committees set up under this Act are notified [ - ] [The words 'expiry of six months from the enforcement of this Act, whichever is earlier' Omitted by Punjab Act 3 of 1962.].The Schedule[See section 2(a) and section 38]
