Section 39(2) in The West Bengal Board of Madrasah Education Act, 1994.
(2)Upon such repeal, -(a)all property and assets under the control of the former Board and all rights, liabilities and obligations acquired or incurred by the former Board before the commencement of this Act shall vest in the Board in accordance with such order as the State Government may make in this behalf;(b)all legal proceedings or remedies instituted or enforceable by or against the former Board before the commencement of this Act may be continued or enforced, as the case may be, by or against the Board as established under this Act or, until the Board is so established, by or against such officer or authority as the State Government may by order specify;(c)all officers and other persons in the employ of the former Board immediately before the commencement of this Act shall, until other provision in made, continue in the service of the Board;(d)all recognised Madrasahs shall be deemed to have been recognised under this Act until the expiration of the period of recognition, subject, however, to the power of the Board, to withdraw recognition in accordance to the provisions of this Act; and(e)all syllabuses, courses of studies and text-books in force shall, until other provision is made under this Act, continue to be followed.
