Section 30 in The M.P. Khadi Tatha Gramodyog Adhiniyam, 1978
30. Repeal and savings.
- As from the date appointed under sub-section (1) of Section 4, the following consequences shall ensue, namely(a)the Madhya Pradesh Khadi and Village Industries Act, 1959 (No. 2 of 1960), shall stand repealed;(b)the Madhya Pradesh Khadi and Village Industries Board constituted under the repealed Act shall stand dissolved;(c)all assets and liabilities of the Board referred to in clause (a) shall belong to and be deemed to be the assets and liabilities of the Board constituted under Section 4.(d)all employees belonging to and under the control of the Board referred to in clause (a) shall be deemed to be the employees of the Board established under Section 4;(e)all records and papers belonging to the Board referred to in clause (a) shall vest in and be transferred to the Board established under Section 4;(f)the provisions of Sections 10 and 25 of the Madhya Pradesh General Clauses Act, 1957 (No. 3 of 1958), shall apply to repeal under clause (a) in respect matters not provided herein.
