Section 5 in The Orissa Ayurvedic Medicine Act, 1960
5. Dissolution of the existing Board and savings of acts.
(1)On the date the first Council is constituted under the provisions of this Act, the existing "Orissa Ayurvedic Examination Board" shall cease to exist and its assets and liabilities shall devolve upon Council so constituted.(2)All acts begun whether pending or completed by the said Orissa Ayurvedic Examination) Board by the date of the constitution of the first Council shall, in so far as they relate to the functions allotted to the Council under this Act, be deemed to have begun or performed by the Council constituted under this Act, and such acts may be carried on and completed by or under the authority of the Council so constituted.
