Section 155(2) in The Andhra Pradesh Charitable and Hindu Religious Institutions and Endowments Act, 1987
(2)Notwithstanding such repeal -(a)all rules made, notifications or certificates issued,orders passed, decision made, proceedings taken and other things doneby any authority or officer under the repealed Acts shall in so faras they are not inconsistent with this Act be deemed to have beenmade, issued, passed, taken or done by the appropriate authority orofficer under the corresponding provisions of this Act and shall haveeffect accordingly until they are modified, cancelled or supersededunder the provisions of this Act ;(b)all powers conferred and all duties imposed by any schemein force before the commencement of this Act on any court or judgeor any other person or body of persons not being a trustee, an honoraryofficer or servant of the charitable or religious institution or endowmentshall be exercised and discharged by the Commissioner, the DeputyCommissioner or the Assistant Commissioner, as the case may be, inaccordance with the provisions of this Act ;(c)all proceedings pending before the Government, any officer,or authority or a trustee under the provisions of the repealed Actsat the commencement of this Act may, in so far as they are not inconsistentwith the provisions of this Act, be continued by the appropriate authorityunder this Act ;(d)any remedy by way of of application, suit or appealwhich is provided by this Act, shall be available in respect of proceedings under the repealed Acts pending at the commencement of this Act, asif the proceedings in respect of which the remedy is sought had been instituted under this Act ;(e)Every member of the Board of Trustees other than a hereditarytrustee, Chairman and members of the Tirumala Tirupathi DevasthanamsBoard lawfully holding office on the date of commencement of thisAct shall be deemed to have been duly appointed or as the case maybe duly nominated under this Act and shall continue to act as such for the residue of the term of his office and every Board of Trusteesor the Board lawfully constituted on the date of commencement of thisAct, shall be deemed to have been duly constituted as a Board of Trusteesunder this Act, and thereupon exercise all the powers and dischargeall the duties entrusted to them under this Act ;(f)Every trustee whose term of office had expired prior tothe date of commencement of this Act, but who continues in officebeyond such date with the concurrence of the competent authority,shall continue as such until a new trustee is appointed under thisAct unless in the meanwhile he is removed, dismissed or has resignedor otherwise ceases to be a trustee.
