Section 16 in Maharashtra Government Servants Regulation of Transfers and Prevention of Delay in Discharge of Official Duties Act, 2005
16. Repeal of Maharashtra Order IX of 2003 and saving.
(1)The Maharashtra Government Servants Regulation of Transfers and Prevention of Delay in Discharge of Official Duties Ordinance, 2003 is hereby repealed.(2)Notwithstanding such repeal, anything done or any action taken (including any notification or order issued) under the said Ordinance, shall be deemed to have been done, taken or issued, as the case may be, under this Act.NotificationsG.A.D. No. SRV 2004/CR-15/2004/12, dated 25th May, 2006 (M.G. Part IV-B, Pages 151) - In exercise of the powers conferred by sub-section (2) of section 1 of the Maharashtra Government Servants Regulation of Transfers and Prevention of Delay in Discharge of Official Duties Act, 2005 (Maharashtra XXI of 2006), the Government of Maharashtra hereby appoints the 1st day of July 2006 to be the date on which the said Act shall come into force.
