Section 4 in The Coal Grading Board (Repeal) Act, 1959
4. Consequential provisions.-
(1)All moneys and other property, of whatever kind, owned by or vested in, the Coal Grading Board immediately before the appointed day and all debts, liabilities and obligations of that Board then existing shall, on the appointed day, stand transferred to and vested in the Coal Board.(2)Anything done or any action taken before the appointed day by the Coal Grading Board shall, so far as it is not inconsistent with any of the provisions of the Coal Mines (Conservation and Safety) Act, 1952 (12 of 1952), or the rules made thereunder, be as valid and effectual as if it had been done or taken by the Coal Board.
