Section 122 in Bombay Industrial Relations Act, 1946
122. Repeal of Bombay XXV of 1938. - The Bombay Industrial Disputes Act, 1938, (Bombay XXV of 1938.) is hereby repealed :
Provided that-(a)every appointment, order, rule, regulation, notification or notice made, issued or given under the provisions of the Act so repealed shall, in so far as it is not inconsistent with the provisions of this Act, be deemed, to have been made or issued under the provisions of this Act, unless and until superseded by any appointment, order, rule, regulation, notification, or notice made, issued or given under this Act;(b)any standing order settled, agreement registered, changes which have come into operation, settlements recorded or registered, submissions registered, awards made or orders passed by the Industrial Court, under the provisions of the Act so repealed shall be deemed to have been settled, registered, to have come into operation, to have been recorded, made or passed by the appropriate authority under the corresponding provisions of this Act;(c)any right, privilege, obligation or liability acquired, accrued or incurred under the Act so repealed shall not be affected and any investigation, legal proceeding or remedy in respect of any such right, privilege, obligation or liability shall, so far as it is not inconsistent with the provisions of this Act, be made, instituted and availed of as if the said Act had not been repealed and continues in operation;(d)any proceedings pending before the Industrial Court, conciliation proceedings, or any proceedings relating to the rail or offences punishable under the provisions of the Act so repealed shall be continued and completed as if the said Act had not been repealed and continued in operation; and any penalty imposed in such proceedings shall be recorded under the Act so repealed;(e)Registered Union or Representative Union or a Qualified Union or other representatives elected, entitled to appear or act as the representatives of employees under the Act so repealed shall, notwithstanding the repeal of the said Act, continue to act as the representatives of employees in any proceeding under this Act for a period of three months from the date on which this Act comes into force.
