Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com KARNATAKA MATERNITY BENEFIT REPEALING ACT, 1965 1 of 1966 [17th February, 1966] CONTENTS 1. Short title 2. Repeal of Karnataka Act 4 of 1960 KARNATAKA MATERNITY BENEFIT REPEALING ACT, 1965 1 of 1966 [17th February, 1966] STATEMENT OF OBJECTS AND REASONS KARNATAKA ACT No. 1 OF 1966 Karnataka Gazette, Extraordinary, dated 11-10-1965 The Maternity Benefit Act, 1961, which has been enacted by the Parliament to regulate the employment of women in certain establishments for certain periods before and after child birth and to provide for maternity benefit and certain other benefits extends, when it is brought into force, to the whole of India except the State of Jammu and Kashmir. It is therefore necessary to repeal the Mysore Maternity Benefit Act, 1959. Hence this Bill. 1. Short title :- This Act may be called the Karnataka Maternity Benefit Repealing Act, 1965. 2. Repeal of Karnataka Act 4 of 1960 :- The Karnataka Maternity Benefit Act, 1959 (Karnataka Act No. 4 of 1960), shall stand repealed on the date notified by the State Government under clause (b) of sub-section (3) of Section 1 of the Maternity Benefit Act, 1961 (Central Act 53 of 1961): Provided that the repeal shall not affect. (a) the previous operation of the Act so repealed or any thing duly done or suffered thereunder, or (b) any right, privilege, obligation or liability acquired, accrued or incurred under the repealed Act, or (c) any penalty, forfeiture or punishment incurred in respect of any offence committed against the repealed Act, or (d) any investigation, legal proceeding or remedy in respect of any such right, privilege, obligation, liability, penalty, forfeiture or punishment as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; 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continued or enforced and any such penalty, forfeiture or punishment may be imposed as if the said Act had not been repealed: Provided further that subject to the preceding proviso, any thing done or any action taken (including any appointment or delegation made, notification, order, instruction or direction issued, rule or form framed or certificate obtained under the repealed Act shall be deemed to have been done or taken under the corresponding provisions of the Maternity Benefit Act, 1961 (Central Act 53 of 1961) and shall continue to be in force accordingly, unless and until superseded by any thing done or any action taken under the said Act.