Section 58(4) in THE NATIONAL COMMISSION FOR INDIAN SYSTEM OF MEDICINE ACT, 2020
(4)Notwithstanding the repeal of the aforesaid enactment, any order made, any licence to practice issued, any registration made, any permission to start new medical institution or to start higher course of studies or to increase in the admission capacity granted, any recognition of medical qualifications granted, under the Indian Medicine Central Council Act, 1970 (48 of 1970) which are in force as on the date of commencement of this Act shall continue to be in force till the date of their expiry for all purposes, as if they had been issued or granted under the provisions of this Act or the rules or regulations made thereunder.[(5) Notwithstanding the expiration of the period for reconstitution of the Central Council under section 3A of the Indian Medicine Central Council Act, 1970 (48 of 1970), as inserted by the Indian Medicine Central Council (Amendment) Act, 2020 (25 of 2020), all acts done by the Board of Governors constituted under sub-section (4) of that section and all the powers and functions of the Central Council exercised and performed by it under the repealed Act, as amended by the Indian Medicine Central Council (Amendment) Ordinance, 2021 (Ord. 5 of 2021), immediately before the commencement of this Act, shall be deemed to have been done or taken under the provisions of this Act and shall continue in force accordingly unless and until superseded by anything done or by any action taken under this Act.] Ins. by Act 38 of 2021, s. 2 (w.e.f. 18-8-2021).
