Section 6 in The West Bengal District School Boards Act, 1947
6. Savings. -
Any regulations made or directions issued or anything done or any action taken or any suit instituted or any proceedings commenced by or against the District School Boards dissolved under section 3 in relation to the areas comprised in the districts of [Nadia] [Word substituted for the word 'Navadwip' by W.B. Act 34 of 1948.], West Dinajpur, Malda and Jalpaiguri before the publication of the notification constituting the District School Boards of the said districts under subsection (1) of section 4 shall be deemed to have been made, issued, done, taken, instituted or commenced, as the case may be, by or against the respective District School Boards as so constituted as if such Boards had been constituted and were in existence at the time when such regulations were made, directions issued, thing done, action taken, suit instituted or proceedings commenced.
