Section 28(2) in Andhra Pradesh Public Libraries Act, 1960
(2)Notwithstanding such repeal -(a)The members of the State Library Committee or the State Library Council, as the case may be, and the ZGS constituted under the said Acts and holding office immediately before the commencement of this Act shall be deemed to be respectively the members of the State Library Committee and ZGS constituted under this Act, and shall exercise all powers and perform all duties conferred on such committee or authorities in the respective areas in which they are functioning at such commencement until their present term expires or until a new committee or authoritied are constituted under this Act, Which ever is later ;(b)All rules , bye-law and regulations made under the said Acts and inforce at the commencement of this Act, shall so far as new rules, bye-law and regulations are not inconsistent with the provisions of this Act, continue to be inforce in the representative areas in which they are in force at such commencement, and such rules shall be deemed to be bye-laws, made under the provisions of this Act, until they are superseded or modified by rules and bye-laws made under this Act.
