Section 41 in The Maharashtra State Council of Examinations Act, 1998
41. Saving.
(1)All benefactions accepted or received by the Bureau and held by it immediately before the appointed day shall be deemed to have been accepted, received or held by the State Council under this Act and all conditions on which such benefactions were accepted, received or held shall be deemed to be valid under this Act, notwithstanding that such conditions are inconsistent with the provisions of this Act.(2)Any will, deed or other document made before the appointed day which contains any bequest, gift, terms or trust in favour of the Bureau shall on and from the appointed day, be construed as if the State Council is named therein instead of the Bureau.(3)All institutions recognised and admitted to the privileges of the Bureau immediately before to the appointed day shall be deemed to be recognised and admitted to the privileges of the corresponding Council established under this Act, save in so far as such recognition or privilege may be withdrawn, restricted or modified by or under the provisions of this Act.(4)All debts, liabilities and obligations incurred before the appointed day and lawfully subsisting against the Bureau shall be discharged and satisfied by the State Council.(5)All references to the Bureau in any enactment or other instruments issued under any enactment shall be construed as reference to the State Council.(6)Every committee of the Bureau shall be continued, but as soon as practicable within a period of six months from the date of the coming into force of this Act, be reconstituted in accordance with the provisions of the Act and the regulations made thereunder.(7)The appointments of Examiners, Moderators, Paper Setters, Translators, Centre Conductors and other staff connected with the examinations or ancillary work validly made and subsisting immediately before the commencement of this Act for the purposes of the Bureau, and such functionaries shall continue to hold office and discharge their duties and functions until fresh appointments are made under this Act for purposes of the State Council.(8)All notices, circulars and orders made or issued by the Bureau shall, so far as they are not inconsistent with the provisions of this Act, continue to be in force and be deemed to have been made or issued under this Act.
