Section 11 in The Rajasthan Adaptation of Laws (On State and Concurrent Subjects) Order, 1956
11.
Save as otherwise provided by this Order, all powers which under any existing State law were, immediately before the appointed day, vested in or exercisable by any person or authority shall continue to be so vested or exercisable until other provision is made by or under the Act, or by some legislature or other authority empowered to regulate the matter in question.
