(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.
