(1)The
Council of Ministers existing at the commencement of this Constitution
shall be deemed to have been constituted under this Constitution.
(2 )
If, for any reason the Council of Ministers referred to in clause
( 1 ) is dissolved, His Majesty shall constitute a new Council of
Ministers consisting of representatives from the main political parties.
(3) A
Council of Ministers constituted under clause (2) above shall consist
of a Prime Minister and, on his recommendation, other Ministers, State
Ministers and Assistant Ministers as may be required.
(1) The
Constitutional Bodies and officials thereof subsisting at the commencement
of this Constitution, but which are not reestablished under this Constitution,
shall cease to subsist after the commencement of this Constitution;
and the officials working in the Constitutional Bodies which continue
to subsist in accordance with this Constitution shall, stand relieved
of their offices if not reappointed within nine months of the commencement
of this Constitution:
Provided
that His Majesty may, if necessary, relieve any constitutional official
before the expiry of the said period.
(2) The
Council of Ministers shall exercise the functions, duties and powers
of the Constitutional Council until the commencement of the first
session of Parliament after the elections held in accordance with
this Constitution.
( 3 )
Pending the making of arrangements as to the Appellate Courts pursuant
to Article 89, the Zonal courts and Regional Courts constituted under
the Judicial Administration Reforms Act, 1975, shall remain in operation
as they were, and the Judges working in those Courts shall continue
to hold their positions.
(4) The
District Courts existing at the commencement of this Constitution
shall, until otherwise provided by law, continue to subsist, and the
Judges working in those Courts shall continue to hold their positions
until a different arrangement is made.
(5) Petitions
and complaints pending in the Prevention of Abuse of Authority Commission
shall be transferred to the Commission for the Investigation of Abuse
of Authority.
(6) Cases
which are pending in the Prevention of Abuse of Authority Commission
shall be transferred to the Central Regional Court existing under
clause (3), and the Regional Court shall decide those cases in accordance
with the existing law.
( 7 )
Appeals, and petitions relating thereto pending in the Prevention
of Abuse of Authority - Appellate Count shall bet transferred to the
Supreme Court and the Supreme court shall decide those appeals and
petitions in accordant with the existing law.
( 8 )
Petitions registered with the Judicial Committee in accordance with
law and pending therein shall be transferred to the Supreme Count
after the commencement of this Constitution, and if the Supreme Court
deems appropriate, it shall, in exercising its power of review, decide
those petitions.
