- All rules here-to-fore prescribed by the Governor-General in Council or the Local Government for the guidance of officer appointed within any of the Scheduled Districts for all or any of the purposes mentioned in Section 6 and in force at the time of the passing of this Act, shall continue to be in force unless and until the Governor General in Council or the Local Government, as the case may be, otherwise directs.All existing officers so appointed previous to the date on which this Act comes into force in such District shall be deemed to have been appointed hereunder.
