Section 58 in The Himachal Pradesh Lokayukta Act, 2014
58. Repeal and savings.
- On and from the date of commencement of this Act, the HimachalPradesh Lokayukta Act, 1983 (Act No. 17 of 1983) shall stand repealed (hereinafter in this section referred to as the `repealed Act'):Provided that the repeal shall not affect-(a)the appointment of Lokayukta under the repealed Act and his term of office and other conditions of service and who shall hold office as such for the remaining period of his term; or(b)the appointment of officers and other staff of the Lokayukta and their service conditions and they shall continue to be the officers and officials of the Lokayukta to the extent their services are considered necessary by the Lokayukta; or(c)any right, privilege, obligation or liability acquired, accrued or incurred under the repealed Act; or(d)any penalty, forfeiture or punishment incurred in respect of any offence committed against the repealed Act; or(e)any inquiry, investigation, legal proceedings or remedy in respect of any such right, privilege, obligation, liability, penalty, forfeiture or punishment as aforesaid; and any such inquiry, investigation, legal proceedings or remedy may be instituted, continued or enforced and any such penalty, forfeiture or punishment may be imposed as if this Act has not been enforced:Provided further that subject to preceding proviso anything done or any action taken (including any appointment or delegation made, notification, order, notice or directions issued, rules or regulations made) under the repealed Act shall, in so far as it is in force immediately before coming into force of this Act is not inconsistent with the provisions of this Act be deemed to have been done, made or taken under corresponding provisions of this Act and shall continue to be in force accordingly, unless and until superseded by any thing done or any action taken under this Act.
