(1)Subject to the provisions of this Chapter, on the appointed day,-(a)the Bombay Nurses, Midwives and Health Visitors Act, 1954, in its application to the Bombay area of the State;(b)the Central Provinces and Berar Nurses Registration Act, 1936, in its application to the Vidarbha region of the State;(c)the Hyderabad Nurses, Midwives and Health Visitors Registration Act, 1951, in its application to the Hyderabad area of the State; shall stand repealed.(2)Notwithstanding the repeal of the laws by sub-section (1), but until the first rules and by-laws are duly made under this Act, all rules made by the State Government and all by laws made by the Council under the Bombay Nurses, Mid-wives and Health Visitors Act, 1954, and in force in the Bombay area of the State immediately before the appointed day, which are not inconsistent with the provisions of this Act, shall as from that day be in force throughout the State as rules made by the State Government, or as the case may be, by-laws made by the Council, under this Act, as if the power to make such rules and by-laws were given by this Act.(3)The registers duly kept or maintained or deemed to be kept and maintained under the laws so repealed (excluding that part of the register duly maintained under section 10 of the Central Provinces and Berar Nurses Registration Act, 1936, in its application to the Vidarbha region of the State, which relates to the dais, and excluding Part II of the register duly maintained under section 11 of the Hyderabad Nurses, Midwives and Health Visitors Registration Act, 1951, in its application to the Hyderabad area of the State) which are in force immediately before the appointed day, shall be deemed to be the Registers prepared under this Act, until the Register prepared under section 17 comes into force under sub- section(7) thereof.(4)That part of the register duly maintained under section 10 of the Central Provinces and Berar Nurses Registration Act, 1936, in its application to the Vidarbha region of the State, which relates to the dais, and Part II of the register duly maintained under section 11 of the Hyderabad Nurses, Mid-wives and Health Visitors Registration Act, 1951, in its application to the Hyderabad area of the State, which are in force immediately before the appointed day, shall be deemed to be the Lists prepared under this Act, until the List prepared under section 19 comes into force under sub-section (5) thereof.(5)Any institution which was approved or recognised or affiliated, or deemed to be approved, recognised or affiliated under the Bombay Nurses, Midwives and Health Visitors Act, 1954, or the Central Provinces and Berar Nurses Registration Act, 1936, and the approval, recognition or affiliation of which was in force immediately before the appointed day, shall, on the same terms and conditions, continue thereafter (to be recognised by or affiliated to the Council under this Act, until the recognition or affiliation, as the case may be, is duly withdrawn.(6)Anything done or any action taken (including any appointment or application made, notification, order or direction issued or fee levied or certification or notice given) under any of the laws so repealed shall, in so far as it is not inconsistent with the provisions of this Act, and unless the State Government otherwise directs, be deemed to have been made, issued levied or given under the relevant provisions of this Act, and be in force accordingly, unless and until suspended by anything done or any action taken under this Act.
