Hyderabad Karnataka Area Development Board Repeal Act, 2014

(Karnataka Act No. 09 of 2014)

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(First Published in the Karnataka Gazette Extra-ordinary on the twenty-second day of February, 2014)

(Received the assent of the Governor on the twentieth day of February, 2014)

An Act to repeal the Hyderabad-Karnataka Area Development Board Act, 1991 (Karnataka Act 35 of 1991).

Whereas it is expedient to repeal the Hyderabad Karnataka Area Development Board Act, 1991 (Karnataka Act 35 of 1991) for the purposes hereinafter appearing;

Be it enacted by the Karnataka State Legislature in the Sixty Fifth year of the Republic of India as follows:-

1. Short title and commencement.- (1) This Act may be called as the Hyderabad-Karnataka Area Development Board Repeal Act, 2014.

(2) It shall come into force at once.

1. Repeal and Savings.- (1) On and from the date of notification of establishment of the Hyderabad-Karnataka Region Development Board under para 3 of the Hyderabad-Karnataka Region Development Board Order, 2013, The Hyderabad-Karnataka Area Development Board Act, 1991 (Karnataka Act 35 of 1991) shall stand repealed.

(2) Consequent upon such repeal,-

(i) all assets and liabilities of the Hyderabad-Karnataka Area Development Board shall stand transferred to the Hyderabad-Karnataka Region Development Board;

(ii) all staff along with the sanctioned posts in the Hyderabad-Karnataka Area Development Board shall stand transferred to the Hyderabad-Karnataka Region Development Board with same terms and conditions in which they were appointed till modifications are made by the Hyderabad-Karnataka Region Development Board;

(iii) all rules, notifications and orders made under the repealed Act shall continue till new rules notifications or orders are made under the Hyderabad-Karnataka Region Development Board Order, 2013, as if they have been framed under the said order;

(iv) Section 6 of the Karnataka General Clauses Act, 1899 (Karnataka Act 3 of 1899) shall apply on such repeal.