Section 36 in West Bengal Societies Registration Act, 1961
36. Repeal and savings.
(1) The Societies Registration Act, 1860 (21 of 1860), in Its application to West Bengal, is hereby repealed.(2)Any society registered in any place within West Bengal, under the Societies Registration Act, 1860, shall be deemed to have been registered under this Act, and its principal office shall be deemed to be the registered office of the society:Provided that(a)the Memorandum of Association and the regulations of any such society shall, if they are repugnant to any of the provisions of this Act and the rules, be brought in conformity therewith within six months from the commencement of this Act or within such further period as the Registrar may allow, and thereafter shall to the extent of such repugnancy be deemed to be void and of no effect;(b)any officer elected or appointed to an office before the commencement of this Act and holding such office immediately before such commencement shall continue to hold such office until the expiry of his term of office or until such office is lawfully terminated;(c)nothing in this section shall affect(i)any right, privilege, obligation or liability acquired, accrued or incurred under the Societies Registration Act, 1860 (21 of 1860),(ii)any penalty or punishment incurred in respect of any offence committed under this Act,(iii)any investigation, legal proceeding or remedy in respect of any such right, privilege, obligation, liability, penalty, or punishment as aforesaid,(iv)any proceedings in dissolution commenced before the coming into force of this Act, and any such investigation, legal proceeding or remedy may be instituted, continued or enforced and any such penalty or punishment may be imposed and any such proceeding in dissolution may be continued as if this Act had not been passed.
