Section 3A(1) in The Bombay Nursing Council (Reconstitution and Reorganisation) Order, 1960.
(1)the existing Council functioning and operating immediately before the date of commencement of the Order made by the Central Government in respect of this Act under Section 4 of the Inter-State Corporations Act, 1957 (Central Act 38 of 1957), shall, as from that date, be deemed to be the Council established for the area of the State of Bombay to which this Act extends until a Council is in due course established for that area under Section 3 and upon the due constitution of a Council as aforesaid-(a)the existing Council shall stand dissolved-(b)all properties, funds and dues which are vested in, or realisable by, the existing Council shall vest in, and be realisable by, the Council so constituted;(c)all liabilities which were enforceable against the existing Council shall be enforceable against the Council so constituted; and(d)all officers and servants of the existing Council, shall continue to be the officers and servants of the new Council;
