Section 6F in The Indian Red Cross Society (Bengal Branch) Act, 1920
6F. [ Transitory provisions and savings. [Sections 6A, 6B, 6C, 6D, 6E and 6F first inserted by W.B. Act 47 of 1950. Thereafter, sections 6A and 6D omitted, and sections 6B and 6F substituted, by W.B. Act 31 of 1963.]
- Notwithstanding anything contained in this Act -(a)the rules in Schedule I shall continue to be in force as if they were made under sub-section (1) of section 6E until they are amended or rescinded under that section,(b)all standing orders made under any rule which were in force immediately before the commencement of the Indian Red Cross Society (Bengal Branch) (Amendment) Ordinance, 1950 and are not inconsistent with the provisions of this Act shall continue to be in force, and(c)all appointments made under any such rule shall be deemed to have been validly made under this Act and the rules framed thereunder.]
