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KARNATAKA BEEDI INDUSTRIAL PREMISES (REGULATION OF CONDITIONS OF WORK) REPEALING ACT, 1969
KARNATAKA BEEDI INDUSTRIAL PREMISES (REGULATION OF CONDITIONS OF WORK) REPEALING ACT, 1969
25 of 1969
An Act to repeal the Karnataka Beedi Industrial Premises (Regulation of Conditions of Work) Act, 1964. Whereas, it is expedient to repeal the Karnataka Beedi Industrial Premises (Regulation of Conditions of Work) Act, 1964 (Karnataka Act 41 of 1964); Be it enacted by the Karnataka State Legislature in the Twentieth Year of the Republic of India as follows:-
Section1 Short title
This Act may be called the Karnataka Beedi Industrial Premises (Regulation of Conditions of Work) Repealing Act, 1969.
Section2 Repeal of Karnataka Act 41 of 1964
The Karnataka Beedi Industrial Premises (Regulation of Conditions of Work) Act, 1964 (Karnataka Art 41 of 1964), shall stand repealed on the date notified by the State Government under sub-section (3) of Section 1 of the Beedi and Cigar Workers (Conditions of Employment) Act, 1966 (Central Act 32 of 1966):
Provided that the repeal shall not affect.
(a) the previous operation of the Act so repealed or anything duly done or suffered thereunder; or
(b) any right, privilege, obligation or liability acquired, accrued or incurred under the repealed Art; or
(c) any penalty, forfeiture or punishment incurred in respect of any offence committed against the repealed Act; or
(d) any investigation, legal proceeding or remedy in respect of any such right, privilege, obligation, liability, penalty, forfeiture or punishment as aforesaid; and any such investigation, legal proceeding, or remedy may be instituted, continued or enforced and any such penalty, forfeiture or punishment may be imposed as if the said Act, had not been repealed:
Provided further that subject to the preceding proviso, anything done or any action taken (including any appointment or delegation made, notification, order, instruction or direction issued, rule or form framed or certificate obtained) under the repealed Act, shall be deemed to have been done or taken under the corresponding provisions of the Beedi and Cigar Workers (Conditions of Employment) Act, 1966 (Central Act 32 of 1966), and shall continue to be in force accordingly, unless and until superseded by anything done or any action taken under the said Act.
