Section 7 in The Bombay Board and Faculty of Ayurvedic and Unani Systems of Medicine (Reconstitution And Reorganisation) Order, 1959.
7. Contracts.
- Where before the appointed day, the Board or, as the case may be, the Faculty has made any contract, that contract shall be deemed to have been made-(a)if the purposes of the contract arc as from the appointed day exclusively relatable to the Karnataka area, by the Government of Mysore;(b)if the purposes of the contract are as from that day exclusively relatable to the Abu area, by the Rajasthan Board;(c)in any other case, by the Board or, as the case may be, the Faculty; and all rights and liabilities which have accrued or may accrue under any such contract shall to the extent to which they would have been the rights and liabilities of the Board or, as the case maybe, the Faculty be the rights and liabilities of the Government of Mysore, the Rajasthan Board or the Board or the Faculty, as the case may be.
