57. Provisions as to existing Sikkim Fire Service.
(1)The Sikkim Fire Service in existence at the commencement of this Act shall be deemed to be the Sikkim Fire Service constituted under this Act.(2)Members of the Sikkim Fire Service in existence at the commencement or this Act shall be deemed to have been appointed under this Act.(3)Any thing done or any action taken before the commencement of this Act in relation to the constitution of the Sikkim Fire Service referred to in sub-section (z), in relation to any person appointed thereto, shall be as valid and effective in law as if such thing or action was clone or taken under this Act.
